Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] State of Jammu-Kashmir - Subsection Section 83(16) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (16)being guilty of using insulting or threatening language to the Commission of Inquiry or causing any interruption or disturbance in the proceedings of such commission;
