Section 39(2)(c) in The Army Rules, 1954

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(c) in The Army Rules, 1954

(c)investigated the charges before trial, or took down the summary of evidence, or was a member of a Court of inquiry respecting the matters on which the charges against the accused are founded, or was the squadron, battery, company, or other commander, who made preliminary inquiry into the case, or was a member of a previous Court-Martial which tried the accused in respect of the same offence; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 39(2)(c) in The Army Rules, 1954