Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 148 in Sashastra Seema Bal Act, 2007 148. Order after suspension of sentence.– The authority or officer specified in section 144 may, at any time while a sentence is suspended, order–(a)that the offender be committed to undergo the unexpired portion of the sentence; or(b)that the sentence be remitted.
