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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(1) in The Assam Frontier (Administration of Justice) Regulation, 1945

(1)The President may, either upon conditions or without conditions, suspend the execution of or remit any sentence of death, and the Governor may, in like manner suspend the execution of or rent any sentence.