Section 8(1)(b) in The Geneva Conventions Act, 1960

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International Treaty - Subsection

Section 8(1)(b) in The Geneva Conventions Act, 1960

(b)a protected internee is brought up for trial for an offence for which that court has power to sentence him to death or to imprisonment for a term of two years or more, shall not proceed with the trial until it is proved to the satisfaction of the court that a notice containing the particulars mentioned in the next following sub-section, so far as they are known to the prosecutor, has been served not less than three weeks previously on the protecting power (if there is a protecting power) and, if the accused is a protected prisoner of war, on the accused and the prisoners' representative.

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International Treaty - Subsection

Section 8(1)(b) in The Geneva Conventions Act, 1960