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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(3)(b) in Assam Prisons Act, 2013

(b)in cases where the sentence is by a Court other than a Court Martial, -
(i)if the sentence is of death or is for an offence against any law relating to a matter to which the executive power of the Union extends, the Central Government; and
(ii)if the sentence, whether of death or not, is for an offence against any law relating to a matter to which the executive power of the State extends, the Government of the State or Union Territory within which the sentence is passed;