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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(2)Any of the punishments specified in sub-section (1) may be awarded separately or with any or more of the others :Provided always that confinement to the lines shall not exceed fifteen consecutive days.