Report No. 169
2.7. The Indian Army (Suspension of Sentences) Act, 1920.-
During the 1914-18 was temporary Acts (Acts of Governor General in Council IV of 1917 and XVII of 1918) were passed to provide for the suspension of sentences. These measures were found to be beneficial and on 23rd March, 1920 a permanent Act to provide for the suspension of sentences of imprisonment or transportation passed by courts martial on persons subject to the Indian Army Act, which repealed the temporary Acts, came into force. This Act which is known as the "Indian Army (Suspension of Sentences) Act" (Act of Governor-General in Council XX of 1920) was to be read as one with the Indian Army Act.
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