146. Preservation of proceedings .-(1) The proceedings of a Court-Martial (other than a summary Court-Martial) shall, after promulgation, be forwarded, as circumstances require, to the office of the Judge-Advocate-General, and there preserved for not less, in the case of a general Court-Martial, than seven years, and in the case of any other Court-Martial, than three years.
(2)The proceedings of a summary Court-Martial shall be preserved for not less than three years, with the records of the corps or department to which the accused belonged.
