Section 474 in Bharatiya Nagarik Suraksha Sanhita, 2023
474. Power to commute sentence.
The appropriate Government may, without the consent of the person sentenced, commute-(a) a sentence of death, for imprisonment for life;(b) a sentence of imprisonment for life, for imprisonment for a term not less than seven years;(c) a sentence of imprisonment for seven years or more, for imprisonment for a term not less than three years;(d) a sentence of imprisonment for less than seven years, for fine;(e) a sentence of rigorous imprisonment, for simple imprisonment for any term to which that person might have been sentenced.[Similar to Section 433 from Old CrPC-Also Refer]
