Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 186 in The Army Act, 1950 186. Order after suspension. The authority or officer specified in section 182 may, at any time while a sentence is suspended, order-(a)that the offender be committed to undergo the unexpired portion of the sentence, or(b)that the sentence be remitted.
