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 90] [Entire Act] Union of India - Section Section 165 in The Army Act, 1950 165. Annulment of proceedings. The Central Government, the Chief of the Army Staff or any prescribed officer may annul the proceedings of any court-martial on the ground that they are illegal or unjust.
