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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 131(8) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(8)Every officer is personally responsible for the safe custody and care of every weapon, or accessory thereto, issued to him, until it is returned to the custody of the officer responsible for issuing it.