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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(5) in Arunachal Armed Police Act, 1993

(5)When two or more punishments amounting to confinement within Armed Police and confinement in quarter guard are awarded to a person conjointly, whether or not he is already undergoing one or more of the said punishments, the total period of such confinement shall not exceed forty two days at a time.