1[In sections fifty-four and fifty-five the expression “appropriate Government” means,—
(a) in cases where the sentence is a sentence of death or is for an offence against any law relating to a matter to which the executive power of the Union extends, the Central Government; and
(b) in cases where the sentence (whether of death or not) is for an offence against any law relating to a matter to which the executive power of the State extends, the Government of the State within which the offender is sentenced.]
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1. Subs. by the A. O 1950. Earlier ins by the A. O. 1937.
