Section 43(2)(b) in The Police Act, Svt. 1983 [Jammu and Kashmir]

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(2)(b) in The Police Act, Svt. 1983 [Jammu and Kashmir]

(b)to prescribe the time, manner and conditions within and under which claims for compensation under section 16 are to be made, the particulars to be stated in such claims, the manner in which the same are to be verified, and the proceedings (including local enquiries if necessary) which are to be taken consequent thereon; and

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State of Jammu-Kashmir - Subsection

Section 43(2)(b) in The Police Act, Svt. 1983 [Jammu and Kashmir]