Section 38(1)(a) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(a) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(a)[ [accept] [Clause (a) substituted by Act XL of 1962.] from any person against whom a reasonable suspicion exists, [that he has committed any forest offence involving damage not exceeding [five thousand rupees] [Substituted by Act V of 1980, Section 9.] other than an offence specified in section 35 or section 43 a sum of money by way of composition for the offence], which such person is suspected to have committed :

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State of Jammu-Kashmir - Subsection

Section 38(1)(a) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)