Section 477(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)The powers conferred by sections 473 and 474 upon the State Government to remit or commute a sentence, in any case where the sentence is for an offence-(a) which was investigated by any agency empowered to make investigation into an offence under any Central Act other than this Sanhita; or(b) which involved the misappropriation or destruction of, or damage to, any property belonging to the Central Government; or(c) which was committed by a person in the service of the Central Government while acting or purporting to act in the discharge of his official duty, shall not be exercised by the State Government except after concurrence with the Central Government.
