(2)When an offence punishable under the Army Act, 1950, (46 of 1950) has been committed by any person whilst subject to that Act under the provisions of sub-section (1) such person may be taken into and kept in military custody and tried and punished for such offence as aforesaid in like manner as he might have been taken into and. kept in military custody, tried and punished if he had continued to be so subject.
