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[Section 180] [Complete Act]
Central Government Act
Section 180(1) in The Air Force Act, 1950
(1) Where a person subject to this Act is sentenced by a court- martial to transportation, imprisonment or detention, the Central Government, 1[ the Chief of the Air Staff], or any officer empowered to convene a general or a summary general court- martial may suspend the sentence whether or not the offender has already been committed to prison or to air force custody.