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Union of India - Section

Section 86 in The Army Rules, 1954

86. Presence throughout of all members of Court .-(1) A member of a Court who has been absent while any part of the evidence on the trial of an accused person is taken, shall take no further part in the trial by that Court of that person, but the Court will not be affected unless it is reduced below the legal minimum.

(2)An officer shall not be added to a Court-Martial after the accused has been arraigned.