Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 191(2)] [Section 191] [Entire Act] Union of India - Subsection Section 191(2)(h) in The Army Act, 1950 (h)the confirmation, revision and annulment of, and petitions against, the findings and sentences of courts-martial;