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[Cites 0, Cited by 0] [Section 183] [Entire Act]

Union of India - Subsection

Section 183(2) in The Army Act, 1950

(2)Where a sentence of imprisonment is imposed by a summary court-martial, the officer holding the trial or the officer authorised to approve of the sentence under sub- section (2) of section 161 may make the direction referred to in sub- section (1).