184. [ Right of certain persons to copies of statements and documents
.-(1) Any person subject to the Act who is tried by a Court-Martial shall be entitled to copies of such statements and documents contained in the proceedings of a Court of inquiry, as are relevant to his prosecution or defence at his trial.(2)Any person subject to the Act whose character or military reputation is affected by the evidence before a Court of inquiry shall be entitled to copies of such statements and documents as have a bearing on his character or military reputation as aforesaid unless the Chief of the Army Staff for reasons recorded by him in writing, order otherwise.]Losses or thefts of arms
