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Union of India - Section

Section 169 in The Army Rules, 1954

169. Custody of person under sentence of death .-When a person is sentenced by a Court-Martial to suffer death, the commanding officer for the time being of such person may, if he thinks fit, by a warrant in one of the forms in Appendix V, commit the said person for safe custody in a civil prison pending confirmation or the carrying out of the sentence.