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Union of India - Section

Section 59 in The Assam Rifles Act, 2006

59. Combination of punishments.—

A sentence of an Assam Rifles Court may award in addition to, or without any one other punishment, the punishment specified in clause (c) of sub-section (1) of section 57, and any one more of the punishments specified in clauses (f) to (m) (both inclusive) of that sub-section.