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[Cites 0, Cited by 1] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(6) in The Army Act, 1950

(6)A person charged before a court-martial with an offence punishable under section 69 may be found guilty of any other offence of which he might have been found guilty if the provisions of the Code of Criminal Procedure, 1973] (2 of 1974) were applicable.