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] [Section 142] [Entire Act] Union of India - Subsection Section 142(a) in The Indo-Tibetan Border Police Force Act, 1992 (a)either with or without conditions which the person sentenced accepts, pardon the person or remit the whole or any part of the punishments awarded; or
