Section 68 in The Indo-Tibetan Border Police Force Act, 1992
68. Period during which a person is deemed to be a prisoner of war
.-For the purposes of section 67, a person shall be deemed to continue to be a prisoner of war until the conclusion of any inquiry into his conduct such as is referred to in section 65 and if he is dismissed from the service in consequence of such conduct, until the date of such dismissal.
