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[Cites 0, Cited by 33] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Central Reserve Police Force Act, 1949

(1)Every person sentenced under this Act to imprisonment may be dismissed from the Force, and shall further be liable to forfeiture of pay, allowance and any other moneys due to him as well as of any medals and decorations received by him.