- The Army Act, 1950 (46 of 1950), the Air Force Act, 1950 (45 of 1950), or the Navy Act, 1957 (62 of 1957), relating to trial by court-martial of persons who commit civil offences shall have [effect] [For Geneva Convention (assignment of Legal Practitioners) Rules 1962, See Gazattee of India dated 25.8.1962, Part II, Section 4, Page 131.] for the purposes of the jurisdiction of courts-martial as if this Chapter had not been passed.
