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[Cites 0, Cited by 1] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(a) in The Army Act, 1950

(a)if the offence is one which would be punishable under any law in force in India with death or with transportation, he shall be liable to suffer any punishment, other than whipping, assigned for the offence, by the aforesaid law and such less punishment as is in this Act mentioned; and