Section 19 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
19. Place of imprisonment and liability to dismissal on imprisonment.
(1)Every person sentenced under this Act, to imprisonment may be dismissed from the Special Armed Force, and his pay, allowance and any other money due to him, as well as any medals and decorations received by him shall further be liable to forfeiture.(2)Every such person shall, if he is so dismissed, be imprisoned in a prison, as the State Government may, by notification specify in this behalf, but if he not so dismissed from the Special Armed Force, he may, if the Court so directs, be confined in the quarter guard or such other place as the Court may consider suitable.
