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[Cites 0, Cited by 0] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(3) in The Army Act, 1950

(3)In case of such unavoidable absence the cause thereof shall be duly certified in the proceedings, and the Court shall proceed with the revision, provided that, if a general court-martial, it still consists of five officers, or, if a summary general or district court-martial, of three officers.