Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(4)On receipt of this report by the Deputy Director, a Gazetted Officer shall be required personally to verify it. Such Gazetted Officer shall enquire into and pass orders on any discrepancies disclosed, taking the orders of the Deputy Director, if necessary, and shall personally satisfy himself of the correctness of all the articles reported on.