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Indian Penal Code, 1860 46 [55A. Definition of "appropriate Government" In sections 54 and 55 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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