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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(2)A person sentenced under this Act to imprisonment for a period not exceeding three months may if the Commandant, or subject to the control, an Assistant Commandant, so directs, be confined in the quarter-guard or such other place as the Commandant, or Assistant Commandant may consider suitable.