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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(1)(i) in The Bombay State Reserve Police Force Act, 1951

(i)no power under this sub-section shall be exercised by a Commandant or Assistant Commandant or other officer not below the rank of Jamadar unless the person to be awarded any of these punishments is under the command of such officer at the time when the breach of discipline or misconduct occurred and also when the power is exercised; and