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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(1) in The Army Act, 1950

(1)It shall be the duty of every commanding officer to take care that a person under his command when charged with an offence is not detained in custody for more than forty- eight hours after the committal of such person into custody is reported to him, without the charge being investigated, unless investigation within that period seems to him to be impracticable having regard to the public service.