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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3) in The Indo-Tibetan Border Police Force Act, 1992

(3)The punishments specified in clauses (a), (b) and (c) of sub-section (1) of section 56 shall not be awarded to any person who is of the rank of an under officer or was, at the time of committing the offence for which he is punished, of such rank.