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[Cites 0, Cited by 0] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(2) in The Army Act, 1950

(2)Evidence received under this section may be either oral, or in the shape of entries in, or certified extracts from, court-martial books or other official records; and it shall not be necessary to give notice before trial to the person tried that evidence as to his previous convictions or character will be received.