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[Cites 0, Cited by 0] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(1) in The Assam Rifles Act, 2006

(1)Where a person subject to this Act is sentenced by an Assam Rifles Court to imprisonment, the Central Government, the Director-General or any officer empowered to convene General Assam Rifles Court may suspend the sentence whether or not the offender has already been committed to prison or to Force custody.