Section 63 — Limit of certain deductions.
The Indo-Tibetan Border Police Force Act, 1992
The total deductions from the pay and allowances of a person made under clauses (e) and (g) to (i) of sub-section (2) of section 61 shall not, except where he is sentenced to dismissal or removal, exceed in any one month one-half of his pay and allowances for that month.Open in Lexace · Ask the AI about this section