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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 21 in The Coast Guard Act, 1978

21. Ill-treating subordinates.—

Any person subject to this Act who uses criminal force to or otherwise ill-treats any other person subject to this Act, being his subordinate in rank or position, shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.