151. Procedure on pardon, or where proceedings are set aside or where sentence of death is commuted or remitted .-Where a person sentenced to death is pardoned, or where the proceedings against him are set aside under the Act or where the sentence of death is not confirmed or is commuted or remitted under the Act, then-
(a)if he is in custody in an air force, military or civil prison, or in an air force or military detention barracks under a warrant issued under rule 147, a further warrant in the relevant form given in the Seventh Schedule shall be issued by the commanding officer of such person; or(b)if he has been detained in air force custody he shall be released or, as the case may be, any warrant which may be necessary to give effect to the sentence as so commuted or remitted shall be issued by such commanding officer.
