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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(2) in The Army Rules, 1954

(2)The person against whom a sentence of death has been confirmed shall at the time of promulgation, be informed of his rights under sub-section (2) of section 164 and of the period specified by the confirming authority within which he may, if he so wishes to do, submit, a petition against the finding or sentence of the Court-Martial.