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 11] [Entire Act] Union of India - Section Section 134 in The Army Act, 1950 134. Judicial notice. A court-martial may take judicial notice of any matter within the general military knowledge of the members.
