Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 61 in The Army Rules, 1954 61. Consideration of finding .-(1) The Court shall deliberate on its finding in closed Court in the presence of the Judge-Advocate. (2)The opinion of each member of the Court as to the finding shall be given by word of mouth on each charge separately.
