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 59] [Entire Act] Union of India - Subsection Section 59(2) in Sashastra Seema Bal Act, 2007 (2)For the purpose of sub-section (1), a "superior authority" means,–(a)any officer superior in command to such officer who has awarded the punishment;(b)in the case of punishment awarded by Director-General, the Central Government.
