Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 48] [Entire Act] Union of India - Section Section 154 in The Army Act, 1950 154. Power to confirm finding and sentence of general court-martial. The findings and sentences of general courts- martial may be confirmed by the Central Government, or by any officer empowered in this behalf by warrant of the Central Government.
