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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Madhya Pradesh - Subsection

Section 341(c) in Criminal Courts - Rules and Orders

(c)The procedure to be followed in a case where there is dual jurisdiction is laid down in the Indian Army Act, Sections 69 and 70, the prescribed military authority being the General Officer Commanding-in-Chief Command, or the District, Brigade or Station Commander. (See also Manual of Indian Military Law, Chapter VI, paragraphs 1 to 3).