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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(2)(a) in Criminal Rules of Practice and Circular Orders, 1990

(a)"Commanding Officer"
(i)in relation to a person subject to Military law means the Officer Commanding the unit to which such person belongs or is attached;
(ii)in relation to a person subject to Naval Law, means the Commanding Officer of the Ship or Naval establishment to which such person for the time being belongs ; and
(iii)in relation to a person subject to Air Force Law, means the Officer for the time being in command of the Unit to which such a person belongs or is attached ;