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Union of India - Section

Section 119 in The Army Act, 1950

119. Powers of district courts-martial.

A district court-martial shall have power to try any person subject to this Act other than an officer or a junior commissioned officer for any offence made punishable therein, and to pass any sentence authorised by this Act other than a sentence of death, transportation, or imprisonment for a term exceeding two years:Provided that a district court-martial shall not sentence a warrant officer to imprisonment.