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[Cites 0, Cited by 2] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Central Reserve Police Force Act, 1949

(2)Every such person shall, if he is so dismissed, be imprisoned in the prescribed prison, but if he is not also dismissed from the Force, he may, if the Court or the Commandant so directs, be confined in the quarter-guard or such other place as the Court or the Commandant may consider suitable.