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

Union of India - Subsection

Section 61(3)(c) in Sashastra Seema Bal Act, 2007

(c)absence or custody for twelve consecutive hours or upwards may be reckoned as absence or custody for the whole of each day during any portion of which the person was absent or in custody;