Article 161, Power of Governor to grant pardons, etc., and to suspend, remitor commute sentences in certain cases

The Constitution of India... Article 161 0

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The Constitution of India, 1950

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Legal Section

161. Power of Governor to grant pardons, etc., and to suspend, remit or commute sentences in certain cases.—The Governor of a State shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence against any law relating to a matter to which the executive power of the State extends.

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