Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 101] [Entire Act] Union of India - Subsection Section 101(1) in The Army Act, 1950 (1)Any person subject to this Act who is charged with an offence may be taken into military custody.