Section 55A. Definition of appropriate Government
1[55A. Definition of "appropriate Government".
In sections fifty-four and fifty-five the expression "appropriate Government" means, --
(a) In case 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 case 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.]
1. Subs. by the A.O.1950, for section 55A which had been ins. by the A.O.1937.
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