AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

152. Effect of suspension and remission on dismissal.-

(1) Where in addition to any other sentence the punishment of dismissal has been awarded by a Force Court, and such other sentence is suspended under section 144, then, such dismissal shall not take effect until so ordered by the authority or officer specified in section 144.

(2) If such other sentence is remitted under section 148, the punishment of dismissal shall also be remitted.



Indo Tibetan Border Police Force Act, 1992 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement