Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act] Union of India - Subsection Section 56(1)(h) in Sashastra Seema Bal Act, 2007 (h)deductions from his pay and allowances of any sum required to make good any loss or damage occasioned by the offence for which he is punished.