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[Cites 0, Cited by 3] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(1) in The Army Act, 1950

(1)Where in addition to any other sentence the punishment of dismissal has been awarded by a court-martial, and such other' sentence is suspended under section 182, then, such dismissal shall not take effect until so ordered by the authority or officer specified in section 182.