LexSection 53 — Combination of punishments.
The Indo-Tibetan Border Police Force Act, 1992
A Force Court may award in addition to, or without, any other punishment, the punishment specified in clause (c) of sub-section (1) of section 51, or any one or more of the punishments specified in clauses (f) to (n) (both inclusive) of that sub-section.Open in Lexace · Ask the AI about this section