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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1) in The Assam Rifles Act, 2006

(1)In the case of an award of two or more of the punishments specified in clauses (a) , (b), (c) and (d) of section 62, the punishments specified in clause (c) or clause (d) shall take effect only at the end of the punishment specified in clause (a) or clause (b).