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Union of India - Section

Section 49 in The National Security Guard Act, 1986

49. Combination of punishments.—

A sentence of a Security Guard Court may award in addition to, or without any one other punishment, the punishment specified in clause (c) of sub-section(1) of section 47 and any one or more of the punishments specified in clauses (e) to (j) (both inclusive) of that sub-section.