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Union of India - Section

Section 201 in The Army Rules, 1954

201. Prescribed officer under section 164(2).-The prescribed officer for the purposes of sub-section (2) of section 164 shall be any officer superior in command to the commanding officer and in the case of a summary Court-Martial, any officer superior in command to the officer who held the summary Court-Martial, provided that such superior officer has power not less than a brigade commander.