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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 162(3)(iii) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(iii)throughout the conduct of inquiry, the Inquiry Officer shall scrupulously avoid doing anything which might create a doubt in the mind of the complainant about objectivity and impartiality of the inquiry;