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[Cites 0, Cited by 0] [Section 475] [Entire Act]

Union of India - Subsection

Section 475(3) in The Code of Criminal Procedure, 1973

(3)A High Court may, if it thinks fit, direct that a prisoner detained in any jail situate within the State be brought before a Court-martial for trial or to be examined touching any matter pending before the Court-martial.