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[Cites 0, Cited by 0] [Section 153(4)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(4)(b) in The Indo-Tibetan Border Police Force Act, 1992

(b)shall cease to hold that rank if the grant of such rank is not confirmed within one month by the Central Government or when so ordered by the Director-General or when he ceases to hold the appointment for which the rank was granted;