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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 135(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(5)Any officer may with the permission of the Assistant Director, deposit such proportion of his pistol ammunition as he may wish for safe custody in the magazine in a box, or other receptacle, locked or sealed by himself.