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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(a) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(a)confinement in the quarter guard, or such other place as may be considered suitable, for a term which may extend to 15 days when the order is passed by a Commandant [or Deputy Commandant] [Inserted by M.P. Act No. 28 of 1987.], or to seven days when it is passed by any other officer, such confinement shall involve the forfeiture of pay and allowance for the period of confinement. If an order to this effect is passed by the officer awarding the punishment, provided no officer below the rank of Commandant [or the Deputy Commandant] [Inserted by M.P. Act No. 28 of 1987.] shall pass orders towards forfeiture of pay and allowances;