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Union of India - Section

Section 125 in Sashastra Seema Bal Act, 2007

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.