Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 160] [Entire Act] State of Jammu-Kashmir - Subsection Section 160(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012 (1)Whenever the Force uses fire arms for protection of forest property, a Commission of Inquiry referred to in rule 163 shall invariably be ordered by the Joint Director.
