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State of Madhya Pradesh - Section

Section 349 in Criminal Courts - Rules and Orders

349.

Conviction in a Criminal Court does not necessarily entail loss of pension. The withholding of a pension after such conviction is at the discretion of the military authorities, who will take into consideration the punishment already inflicted. In awarding sentences, Magistrates should therefore omit from consideration any possible effect the sentence may have on the pension of the accused.