Section 102 in Criminal Court Rules of the High Court of Judicature at Patna
102.
The following rules have been made by the Governor-General in Council under sub-section (1) of Section 549 of the Code of Criminal Procedure, 1898 (Act V of 1898), and in supersession of the notification of the. Government of India in the Home Department no. 817, dated the 23rd May, 1902 (vide Home Department notification no. F-465-28, dated the 27th June 1928), as to cases in which persons subject to military or air force law shall be tried by a Court to which the said Code applies, or by a court-martial, namely:-
