Section 54. Commutation of sentence of death
In every case in which sentence of death shall have been passed, 1[the appropriate Government] may, without the consent of the offender, commute the punishment for any other punishment provided by this code.
1. Subs. by the A.O. 1950, for "the Central Government or 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".
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