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 0] [Entire Act] Union of India - Section Section 102 in The Army Rules, 1954 102. Disqualification of Judge-Advocate .-An officer who is disqualified for sitting on a Court-Martial, shall be disqualified for acting as a Judge-Advocate at that Court-Martial.
