Section 5(2)(c) in The Repatriation Of Prisoners Act, 2003

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(c)the prisoner has not been convicted for an offence under the [Military law] [Substituted for the words "martial law" by Act No. 6 of 2011]; and

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