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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(1) in The Coast Guard Act, 1978

(1)Where a person subject to this Act is sentenced to imprisonment or detention, the Central Government, the Director-General, the Commanding Officer imposing the sentence or any prescribed officer may suspend the sentence whether or not the offender has already been committed to prison or to Coast Guard custody.