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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(2)(b) in Assam Prisons Act, 2013

(b)if it has the power to commute the sentence of death but in its discretion decides not to exercise that power, shall refer the case to the Central Government for decision;