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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 103 in The Army Act, 1950

103. Interval between commital and court-martial.

In every case where any such person as is mentioned in section 101 and as is not on active service remains in such custody for a longer period than eight days, without a court-martial for his trial being ordered to assemble, a special report giving reasons for the delay shall be made by his commanding officer in the manner prescribed, and a similar report shall be forwarded at intervals of every eight days until a court-martial is assembled or such person is released from custody.