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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Army Rules, 1954

(2)If the accused is remanded for trial by a Court-Martial, the commanding officer shall without unnecessary delay either assembly a summary Court-Martial (after referring to the officer empowered to convene a district Court-Martial when such reference is necessary) or apply to the proper military authority to convene a Court-Martial, as the case may require.[* * *]