133. Review of proceedings .-The proceedings of a summary Court-Martial shall, immediately on promulgation, be forwarded (through the Deputy Judge-Advocate-General of the command in which the trial is held) to the officer authorised to deal with them in pursuance of section 162. After review by him, they will be returned to the accused person's corps for preservation in accordance with sub-rule (2) of rule 146.
Section 4-general ProvisionsWitnesses and evidence
