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[Cites 0, Cited by 0] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(c) in The Border Security Force Act, 1968

(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 134 or section 135 continue to be suspended.