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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] Union of India - Subsection Section 83(2) in The Army Rules, 1954 (2)Where a Court-Martial is dissolved before the finding or, in case of a finding of guilty, before award of the sentence, the entire proceedings before the Court-Martial shall be null and the accused may be tried before another Court-Martial.
