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 0] [Section 150] [Entire Act] Union of India - Subsection Section 150(a) in The Assam Rifles Act, 2006 (a)either with or without conditions which the person sentenced accepts, pardon the person or remit the whole or any part of the punishment awarded; or
