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[Cites 0, Cited by 1] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(1) in The Army Act, 1950

(1)The convening officer, the presiding officer of a court-martial, or courts of inquiry] the judge advocate or the commanding officer of the accused person may, by summons under his hand, require the attendance, at a time and place to be mentioned in the summons, of any person either to give evidence or to produce any document or other thing.