Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(5) in The Army Rules, 1954

(5)The Court shall not enter in the proceedings any comment or anything not before the Court, or any report of any fact for forming of the trial, but if any such comment or report seems to the Court necessary, the Court may forward it to the proper military authority in a separate document, signed by the presiding officer.