Section 23(2)(a) in The Indo-Tibetan Border Police Force Act, 1992

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(a) in The Indo-Tibetan Border Police Force Act, 1992

(a)if he commits such offence when on active duty, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 23(2)(a) in The Indo-Tibetan Border Police Force Act, 1992