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[Cites 0, Cited by 1] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(1) in The Army Act, 1950

(1)Subject to the provisions of sub-sections (2) and (3), every decision of a court-martial shall be passed by an absolute majority of votes; and where there is an equality of votes on either the finding or the sentence, the decision shall be in favour of the accused.