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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(b) in Sashastra Seema Bal Act, 2007

(b)all pay and allowances for every day while he is in custody on a charge for an offence of which he is afterwards convicted by a criminal court or Force Court or on a charge of absence without leave for which he is afterwards awarded imprisonment by an officer exercising authority under section 56;