Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 130 in The National Security Guard Act, 1986

130. Order after suspension.—

The authority or officer specified in section 126 may, at any time while a sentence is suspended, order—
(a)that the offender be committed to undergo the unexpired portion of the sentence; or
(b)that the sentence be remitted.