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[Cites 0, Cited by 1] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(2) in The Army Act, 1950

(2)If the accused objects to any such officer, his objection, and also the reply thereto of the officer objected to, shall be heard and recorded, and the remaining officers of the court shall, in the absence of the challenged officer decide on the objection.