LexSection 42 — Unlawful detention of pay.
The Indo-Tibetan Border Police Force Act, 1992
Any officer, subordinate officer or under-officer who, having received the pay of a person subject to this Act unlawfully detains or refuses to pay the same when due, shall, on conviction by a Force Court, be liable to suffer imprisonment for a term which may extend to five years or such less punishment as is in this Act mentioned.Open in Lexace · Ask the AI about this section