Section 55 — Combination of punishments.
The Coast Guard Act, 1978
Subject to the provisions of section 58, a sentence of a Coast Guard Court may award in addition to, or without any one other punishment, the punishment specified in clause (c) of sub-section (1) of section 53 and any one or more of the punishments specified in clauses (e) to (j) (both inclusive) of that sub-section.Open in Lexace · Ask the AI about this section