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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1)(h) in Sashastra Seema Bal Act, 2007

(h)all pay and allowances forfeited by order of the Central Government if the officer is found by a court of inquiry constituted by the Director-General in this behalf, to have deserted to the enemy, or while in enemy hands, to have served with, or under the orders of, the enemy, or in any manner to have aided the enemy, or to have allowed himself to be taken prisoner by the enemy through want of due precaution or through disobedience of orders or wilful neglect of duty, or having been taken prisoner by the enemy, to have failed to rejoin his service when it was possible to do so;