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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1)(g) in Sashastra Seema Bal Act, 2007

(g)any sum required to make good any loss, damage or destruction of public or Force property which, after due investigation, appears to the Inspector-General under whom the officer is for the time being serving, to have been occasioned by the wrongful act or negligence on the part of the officer;