In every case in which sentence of 1[imprisonment] for life shall have been passed, 2[the appropriate Government] may, without the consent consent of the offender, commute the punishment for imprisonment of either description for a term not exceeding fourteen years.
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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation” (w.e.f. 1-1-1956).
2. Subs. by the A.O. 1950, for “the Provincial Government of the Province within which the offender shall have been sentenced”. The words in italics were subs. by the A.O. 1937, for “the Government of India or the Government of the place”.
