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Union of India - Section

Section 114 in The Army Rules, 1954

114. Special pleas .-If a special plea to the general jurisdiction of the Court, or a plea in bar of trial, is offered by the accused, the procedure laid down for general and district Court-Martial when disposing of such pleas shall, so far as may be applicable, be followed, but no finding by a summary Court-Martial on either of such pleas shall require confirmation.