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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(4) in The Air Force Rules, 1969

(4)A sentence of death shall not be carried into effect until the expiry of the period specified by the confirming authority under sub-rule (1) or if, within the period so specified, the person under sentence submits a petition against the finding or sentence of the Court-Martial, until the authority legally competent to dispose of such petition finally, after considering the petition, orders that the sentence of death may be carried into effect.