Section 92(4)(a) in The Army Rules, 1954

[Cites 0, Cited by 0] [Section 92(4)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(4)(a) in The Army Rules, 1954

(a)the Court shall in every case make such record of the defence made by the accused as will enable the confirming officer to judge of the reply made by, or on behalf of, the accused to each charge against him; and

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Union of India - Subsection

Section 92(4)(a) in The Army Rules, 1954