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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3)(b) in The Indo-Tibetan Border Police Force Act, 1992

(b)any absence or custody for less than a day may be reckoned as absence or custody for a day if such absence or custody prevented the absentee from fulfilling any duty as member of the Force which was thereby thrown upon some other person;