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[Cites 0, Cited by 1] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(f) in The Army Act, 1950

(f)for the admission into any prison, at proper times and subject to proper restrictions, of persons with whom prisoners may desire to communicate, and for the consultation by prisoners under trial with their legal advisers without the presence as far as possible of any third party within hearing distance.