Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Union of India - Act

The Border Security Force (Amendment) Act, 2000

UNION OF INDIA
India

The Border Security Force (Amendment) Act, 2000

Act 35 of 2000

  • Published on 1 January 2000
  • Commenced on 1 January 2000
  • [This is the version of this document from 1 January 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Border Security force Act, 1968.BE it enacted by Parliament in the Fifty- first Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Border Security Force (Amendment) Act, 2000 .

2. Insertion of new section 121A.-

In the Border Security Force Act, 1968 (47 of 1968 ), after section 121, the following section shall be inserted, namely:-" 121A. Period of custody undergone by a person to be set- off against the imprisonment.-When any person subject to this Act is sentenced by a Security Force Court to a term of imprisonment, not being an imprisonment in default of payment of fine, the peri d spent by him in civil or Force custody during investigation, inquiry or trial of the same case, and before the date of order of such sentence, shall be set off against the term of imprisonment imposed upon him, and the liability of such person to under o imprisonment on such order of sentence shall be restricted to the remainder, if any, of the term of imprisonment imposed upon him."