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 9] [Entire Act] Union of India - Section Section 157 in The Army Act, 1950 157. Power to confirm finding and sentence of summary general court-martial. The findings and sentences of summary general courts-martial may be confirmed by the convening officer or if he so directs, by an authority superior to him.
