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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3)(a) in The M.P. Home Guards Act, 1947

(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 twenty-eight days when the order is passed by the Commandant-General or the District Magistrate, or to seven days when it is passed by any other officer. Such imprisonment shall involve the forfeiture of pay, honorarium and allowances, if any, for the period of imprisonment;