Section 9(1)(ii) in The Railway Protection Force Act, 1957

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Union of India - Subsection

Section 9(1)(ii) in The Railway Protection Force Act, 1957

(ii)award any one or more of the following punishments to any enrolled member of the Force who discharges his duty in a careless or negligent manner, or who by any act of his own renders himself unfit for the discharge thereof, namely:—

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Union of India - Subsection

Section 9(1)(ii) in The Railway Protection Force Act, 1957