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[Cites 0, Cited by 0] [Section 472] [Entire Act]

Union of India - Subsection

Section 472(6) in Bharatiya Nagarik Suraksha Sanhita, 2023

(6)Upon receipt of the order of the President on the mercy petition, the Central Government shall within forty-eight hours, communicate the same to the Home Department of the State Government and the Superintendent of the jail or officer in charge of the jail.