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[Cites 0, Cited by 1] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(b) in The Army Act, 1950

(b)all pay and allowances for every day while he is in custody or under suspension from duty on a charge for an offence for which he is afterwards convicted by a criminal court or a court-martial or by an officer exercising authority under section 83 or section 84;