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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(b) in The Armed Forces Tribunal Act, 2007

(b)if sentence is found to be excessive, illegal or unjust, the Tribunal may¬-
(i)remit the whole or any part of the sentence, with or without conditions;
(ii)mitigate the punishment awarded;
(iii)commute such punishment to any lesser punishment or punishments mentioned in the Army Act, 1950 (46 of 1950), the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950), as the case may be;