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[Cites 0, Cited by 1] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(1) in The Navy Act, 1957

(1)A court-martial may, if it appears to the court that an adjournment desirable, be adjourned accordingly, but except where such an adjournment is ordered, shall sit from day to day with the exception of Sundays until the trial is concluded, unless prevented from so doing by stress of weather or unavoidable accident.