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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(a) in Rajasthan Armed Constabulary Act, 1950

(a)Imprisonment in the quarter-guard, or such other place as may be considered suitable, for a term which may extend to twenty-eight days when the order is passed by a Commandant, or to seven days when it is passed by any other officer Such imprisonment shall involve the forfeiture of all pay and allowances for the period of imprisonment.