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 5] [Entire Act] Union of India - Section Section 147 in The Army Act, 1950 147. Transmission to Central Government of orders under section 146. A copy of every order made by an officer under section 146 for the trial of the accused shall forthwith be sent to the Central Government.
