Section 15(6)(a) in The Armed Forces Tribunal Act, 2007

[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(a) in The Armed Forces Tribunal Act, 2007

(a)substitute for the findings of the Court-Martial, a finding of guilty for any other offence for which the offender could have been lawfully found guilty by the Court-Martial and pass a sentence afresh for the offence specified or involved in such findings under the provisions of the Army Act, 1950 (46 of 1950) or the Navy Act, 1957 (62 of 1957) or the Air Force Act, 1950 (45 of 1950), as the case may be; or

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Union of India - Subsection

Section 15(6)(a) in The Armed Forces Tribunal Act, 2007