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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3) in The Army Rules, 1954

(3)The officer convening a Court-Martial shall appoint or detail the officers to form the Court and, may also appoint, or detail such waiting officers as he thinks expedient. He may also, where he considers the service of an interpreter to be necessary, appoint or detail an interpreter to the Court.