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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 126(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(2)Whenever arms and ammunition are drawn from Ordnance Depots, an escort should be detailed for the purpose. The responsibility of the escort shall be limited to safely escorting the stores only.