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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in The Indo-Tibetan Border Police Force Act, 1992

(2)For the purpose of sub-section (1), a "superior authority "means, -
(a)any officer superior in command to such officer who has awarded the punishment;
(b)in the case of punishment awarded by Director-General, the Central Government.