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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 88 in The Army Act, 1950

88. Superior military authority.

For the purpose of sections 86 and 87, a "superior military authority" means-
(a)in the case of punishments awarded by a commanding officer, any officer superior in command to such commanding officer;
(b)in the case of punishments awarded by any other authority, the Central Government, the Chief of the Army Staff or other officer specified by the Chief of the Army Staff