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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Bombay Presidency - Subsection

Section 17(2) in The Bombay State Reserve Police Force Act, 1951

(2)Every such person shall, if he is so dismissed, be imprisoned in the prescribed prison, but if he is not also dismissed from the State Reserve Police Force, he may, if the Court so directs, be confined in the quarter-guard or such other place as the Court may consider suitable.