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[Cites 0, Cited by 5] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Armed Forces Tribunal Act, 2007

(3)The Tribunal shall have power to grant bail to any person accused of an offence and in military custody, with or without any conditions which it considers necessary:Provided that no accused person shall be so released if there appears reasonable ground for believing that he has been guilty of an offence punishable with death or imprisonment for life.