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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3)(a) in The Indo-Tibetan Border Police Force Act, 1992

(a)no person shall be treated as absent or in custody for a day unless the absence or custody has lasted, whether wholly in one day, or partly in one day and partly in another for six consecutive hours or upwards;