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[Cites 0, Cited by 90] [Section 432] [Entire Act]

Union of India - Subsection

Section 432(1) in The Code of Criminal Procedure, 1973

(1)When any person has been sentenced to punishment for an offence, the appropriate Government may, at any time, without conditions or upon any conditions which the person sentenced accepts, suspend the execution of his sentence or remit the whole or any part of the punishment to which he has been sentenced.