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[Cites 0, Cited by 0] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(3) in The Army Act, 1950

(3)The punishment awarded by a sentence passed under sub-section (1) or sub- section (2) shall not be higher in the scale of punishments than, or in excess of, the punishment awarded by, the sentence for which a new sentence is substituted under this section.