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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(g) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(g)in contravention of any rules which [the Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may from time to time in the Jammu and Kashmir Government Gazette prescribed, hunts, shoots, fishes, poisons water or sets traps or snares ;