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[Cites 0, Cited by 0] [Section 82(6)] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(6)(ii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(ii)either wilfully and without proper authority or through lack of due care destroy or mutilate any record or document made, kept or required for the purpose of the Force; or