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[Cites 0, Cited by 0] [Section 183] [Entire Act]

Union of India - Subsection

Section 183(1) in The Army Act, 1950

(1)Where the sentence referred to in section 182 is imposed by a court-martial other than a summary court-martial, the confirming officer may, when confirming the sentence, direct that the offender be not committed to prison or to military custody until the orders of the authority or officer specified in section 182 have been obtained.