Section 473(7) in Bharatiya Nagarik Suraksha Sanhita, 2023
(7)In this section and in section 474, the expression "appropriate Government" means,-(a) in cases where the sentence is for an offence against, or the order referred to in sub-section (6) is passed under, any law relating to a matter to which the executive power of the Union extends, the Central Government;(b) in other cases, the Government of the State within which the offender is sentenced or the said order is passed.[Similar to Section 432 from Old CrPC-Also Refer]
