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Union of India - Section

Section 47 in The Army Act, 1950

47. Ill-treating a subordinate.

Any officer, junior commissioned officer, warrant officer or non- commissioned officer who uses criminal force to or otherwise illtreats any person subject to this Act, being his subordinate in rank or position, shall, on conviction by court-martial, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.