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[Cites 0, Cited by 0] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(1) in The Army Rules, 1954

(1)If the person who appears to have committed the offence is subject to the Act, the Court may bring his conduct to the notice of the proper military authority, and may also order him to be placed in military custody with a view to his punishment by an officer exercising authority under section 80, 83, 84 or 85 or to his trial by a Court-Martial.