Section 432(7) in The Code of Criminal Procedure, 1973
(7)In this section and in Section 433, the expression "appropriate Government" means -(a)in cases where the sentence is for an offence against, or the order referred to in sub-section (6) is passed under, any law relating to a matter to which the executive power of the Union extends, the Central Government;(b)in other cases, the Government of the State within which the offender is sentenced or the said order is passed.
