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Citedby 1616 docs - [View All]
Mohammed Jacoo Sait vs District Collector Of Trichur ... on 6 April, 1962
Rajan,Aged 28 Years, S/O.Jayaraj vs State Of Kerala, Rep.By Excise ... on 8 October, 2010
Mahindra & Mahindra Ltd vs Union Of India & Anr on 24 January, 1979
Shashikant S/O Ramrao Kulkarni vs Smt.Nirmala W/O Vasantrao Gore on 19 April, 2011
Goa Urban Co-Operative Bank ... vs Merces English High School, ... on 22 July, 1999

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[I.P.C.]
Central Government Act
Section 55 in The Indian Penal Code, 1860
55. Commutation of sentence of imprisonment for life.-- In every case in which sentence of 4[ imprisonment] for life shall have been passed, 5[ the appropriate Government] may, without the consent of the offender, commute the punishment for imprisonment of either description for a term not exceeding fourteen years.