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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(6) in The Army Rules, 1954

(6)The accused person shall have the right to address an application to the Deputy or Assistant Judge-Advocate-General of the command within which he for the time being is, if he is kept under arrest longer than forty-eight days without being brought to trial or is not given full liberty for preparing his defence.