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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(a) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(a)imprisonment to the extent of seven days in the quarter-guard or such other place as may be considered suitable, with forfeiture of all pay and allowances during its continuance;