Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 182] [Entire Act] Union of India - Subsection Section 182(3) in The Army Act, 1950 (3)The powers conferred by sub- sections (1) and (2) may be exercised in the case of any such sentence which has been confirmed, reduced or commuted.
