Section 125 in The Indo-Tibetan Border Police Force Act, 1992
125. Power of confirming authority to mitigate, remit or commute sentences
.-Subject to such restrictions, reservations or conditions, as may be contained in any warrant issued under section 122 or section 123, a confirming authority may, when confirming the sentence of a Force Court, mitigate or remit the punishment thereby awarded or commute that punishment for any punishment or punishments lower in the scale laid down in section 51.
