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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2) in The Coast Guard Act, 1978

(2)Where on such reconsideration by the officer so authorised it appears to him that the conduct of offender since his conviction has been such as to justify a remission of the sentence, he shall refer the matter to the authority or officer specified in section 107.