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

State of Assam - Subsection

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

(c)if it does not have the power to commute the sentence of death, shall refer the case to the Central Government as well as such other appropriate Government as has power to commute the sentence of death, for decision.