Section 152 — Effect of suspension and remission on dismissal.
The Indo-Tibetan Border Police Force Act, 1992
(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.Open in Lexace · Ask the AI about this section