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[Cites 0, Cited by 1] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(2) in The Navy Act, 1957

(2)The proceedings of a court-martial shall not, after the commencement of a trial, be delayed by the absence of a member:Provided that not less than four members are present: andProvided further that if any member is absent from any part of the trial, he shall not thereafter take any part in the proceedings.