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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(1)(b) in The Bombay State Reserve Police Force Act, 1951

(b)forfeiture of pay and allowances or such proportion of pay and allowances as he considers necessary for a period which may extend, when the order is passed by the Commandant, to one month and, when the order is passed by any other officer, to ten days;