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[Cites 0, Cited by 0] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(c) in The Army Act, 1950

(c)if the further sentence is for a period of less than three months and is not suspended under this Act, the offender shall be so committed on that sentence only, and the previous sentence shall, subject to any order which may be passed under section 186 or section 187, continue to be suspended.