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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(3)(a) in Manipur Home Guards Act, 1989

(a)imprisonment in the quarter guard of a police line or such other place as may be considered suitable, for a term which may extend to 28 (twenty eight) days when the order is passed by the Commandant General or to 7 (seven ) days when it is passed by any other officer. Such imprisonment shall involve the forfeiture of pay and allowances, if any, for the period of imprisonment;