Section 475 in Bharatiya Nagarik Suraksha Sanhita, 2023
475. Restriction on powers of remission or commutation in certain cases.
Notwithstanding anything contained in section 473, where a sentence of imprisonment for life is imposed on conviction of a person for an offence for which death is one of the punishments provided by law, or where a sentence of death imposed on a person has been commuted under section 474 into one of imprisonment for life, such person shall not be released from prison unless he had served at least fourteen years of imprisonment.[Similar to Section 433A from Old CrPC-Also Refer]
