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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1)(d) in Sashastra Seema Bal Act, 2007

(d)any sum required to make good such compensation for any expenses, loss, damage or destruction occasioned by the commission of an offence as may be determined by the Force Court by whom he is convicted of such offence or by an officer exercising authority under section 58;