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[Cites 0, Cited by 4] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(2) in The Bengal Criminal Law Amendment (Supplementary) Act, 1925

(2)When the Commissioners pass a sentence of death, the record of the proceedings before them shall be submitted to the High Court and the sentence shall not be executed unless it is confirmed by the High Court which shall exercise, in respect of such proceedings, all the powers conferred on the High Court by Chapter XXVII of the Code.