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[Cites 0, Cited by 3] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(2) in The Army Act, 1950

(2)The presiding officer of the court, or, in the case of a summary court-martial, the officer holding the trial, shall forthwith report the case to the confirming officer, or to the authority empowered to deal with its finding under section 162, as the case may be.