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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(g) in The Central Industrial Security Force Act, 1968

(g)regulating the punishments and prescribing authorities to whom appeals shall be preferred from orders of punishment, or remission of fines or other punishments, and the procedure to be followed for the disposal of such appeals ;
(gg)[ regulating matters with respect to Force custody under this Act including the procedure to be followed for taking persons into such custody; [Inserted by Act 14 of 1983, Section 12 (w.e.f. 15.6.1983). ]
(ggg)regulating matters with respect to disposal of cases relating to offences under this Act and specifying the places in which persons convicted under this Act may be confined;]