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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2) in The Indo-Tibetan Border Police Force Act, 1992

(2)It shall be lawful for proper provision to be made by the Central Government or by the Director-General when so authorised by the Central Government for any dependants of any person subject to this Act who is a prisoner of war, or is missing, out of his pay and allowances.