Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] Union of India - Subsection Section 80(3) in The Army Rules, 1954 (3)For the purpose of giving effect to the foregoing provisions of this rule, the Court-Martial may either retire or cause the place where they sit to be cleared of all other persons not entitled to be present.
