Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(d) in The Central Industrial Security Force Act, 1968 (d)[ withholding of increment of pay with or without cumulative effect; [Inserted by Act 40 of 1999, Section 5 (w.e.f. 29.12.1999). ]
