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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(f) in The Armed Forces Tribunal Act, 2007

(f)"Court-Martial" means a Court-Martial held under the Army Act, 1950 (46 of 1950) or the Navy Act, 1957 (62 of 1957) including the disciplinary Courts constituted under the Act or the Air Force Act, 1950 (45 of 1950);