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[Cites 0, Cited by 0] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(c) in The Assam Rifles Act, 2006

(c)if the further sentence is for a period of less than three months and is not suspended under this Act the offender shall be so committed on that sentence only, and the previous sentence shall, subject to any order which may be passed under section 156 or section 157, continue to be suspended.