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[Cites 0, Cited by 0] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(1) in The Air Force Act, 1950

(1)Subject to such restrictions, reservations or conditions as may be contained in any warrant issued under section 153, or section 154 and to the provisions of sub-sections (2) and (3), a confirming authority may, when confirming the sentence of a court-martial, mitigate or remit the punishment thereby awarded, or commute that punishment for any punishment or punishments lower in the scale laid down in section 73.