LexSection 43 — Violation of good order and discipline.
The Indo-Tibetan Border Police Force Act, 1992
Any person subject to this Act who is guilty of any act or omission which, though not specified in this Act, is prejudicial to good order and discipline of the Force shall, on conviction by a Force Court, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.Open in Lexace · Ask the AI about this section