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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(e) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(e)deserts the service; shall, on convictions, be punished with imprisonment for life or with imprisonment for a term which may extend to fourteen years and shall also be liable to fine.