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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(1)(ii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(ii)with effect from the date of his conviction, if, in the event of a conviction for an offence he is sentenced to a term of imprisonment exceeding forty-eight hours and is not dismissed or removed or compulsorily retired from service consequent to such conviction.