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[Cites 0, Cited by 0] [Section 315] [Entire Act]

State of Madhya Pradesh - Subsection

Section 315(3) in Criminal Courts - Rules and Orders

(3)When a sentence of death is commuted under Section 402 or 402-A of the Code the Court which passed the sentence shall issue a supersession warrant to the superintendent of the jail where the prisoner is in confinement. The supersession warrant shall be issued on form No. 156 or 157 on Schedule V, as the case may be, with necessary modifications.