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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(a) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(a)Imprisonment in the quarter-guard, or such other place, as may be considered suitable for a term which may extend to twenty-eight days when the order is passed by a Commandant, or, to seven days when it is passed any other officer. Such imprisonment shall involve the forfeiture of all pay allowances for the period of imprisonment.