Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Anatomy Act, 1954

(1)The Government may remit the whole or part of the sentence of a person sentenced to imprisonment for an offence under any Act, on such person entering into a bond with one or more sureties, in such amount and for such period as the Government may direct, to be of good behaviour and to observe such condition as to residence or otherwise, as the Government may impose.