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[Cites 0, Cited by 0] [Section 87(7)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(7)(i) in Criminal Rules of Practice and Circular Orders, 1990

(i)When an accused has been delivered by the Magistrate under Rules 5 and 6, the Commanding Officer of the accused or the competent Military, Naval or Air Force Authority, as the case may be, shall, as soon as may be, inform the Magistrate whether the accused has been tried by a Court Martial or other effectual proceedings have been taken or ordered to be taken against him.