Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 54] [Entire Act] Union of India - Section Section 109 in The Army Act, 1950 109. Power to convene a general court-martial. A general court-martial may be convened by the Central Government or the Chief of the Army Staff] or by any officer empowered in this behalf by warrant of the Chief of the Army Staff.
