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Union of India - Section

Section 93 in The Army Rules, 1954

93. Custody and inspection of proceedings .-The proceedings shall be deemed to be in the custody of the Judge-Advocate (if any), or, if there is none, of the presiding officer but may, with proper precaution for their safety, be inspected by the members of the Court, the prosecutor and accused, respectively, at all reasonable time before the Court is closed to consider the finding.