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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(2) in The Army Rules, 1954

(2)If there is no such copy, and sufficient evidence of the charge, finding, sentence and transactions of the Court can be procured, that evidence may, with the assent of the accused, be accepted in lieu of the original proceedings, or part thereof, which have lost.