Legal Document View

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
[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(b) in The Geneva Conventions Act, 1960

(b)a protected prisoner of war is brought up for trial for any offence, shall not proceed with the trial unless--
(i)the accused is represented by a [legal practitioner] [For Geneva Convention (assignment of Legal Practitioners) Rules 1962, See Gazattee of India dated 25.8.1962, Part II, Section 4, Page 131.]; and
(ii)it is proved to the satisfaction of the court that a period of not less than fourteen days has elapsed since instructions for the representation of the accused at the trial were first given to the legal practitioner, and if the court adjourns the trial for the purpose of enabling the requirements of this sub-section to be complied with, then, notwithstanding anything in any other law, the Court may authorise the detention of the accused in such custody as it may think fit for the period of the adjournment.