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433. Power to commute sentence.
The appropriate Government may, without the consent of the person-sentenced commute-
(a) A sentence of death, for any other punishment provided by the Indian Penal Code (45 of 1860);
(b) A sentence of imprisonment for life, for imprisonment for a term not exceeding fourteen years or for fine;
(c) A sentence of rigorous imprisonment for simple imprisonment for any term to which that person might have been sentenced, or for fine;
(d) A sentence of simple imprisonment, for fine.
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