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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 99(2)(ii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(ii)if the borrowing authority is of the opinion that any of the major punishments specified in the rules by which such person is governed should be imposed on him, it shall replace his services at the disposal of the lending authority and transmit to it the proceedings of inquiry and thereupon the lending authority may pass such orders as it may deem necessary.