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

State of Andhra Pradesh - Subsection

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

(c)"Competent Military Authority" means the Chief of Army Staff or Officer Commanding the Army, Army Corps, Division, Area, Sub-Area or Independent brigade in which the accused person is serving, and except in cases falling under Section 69 of the Army Act, 1950 (46 of 1950) in which death has result, the Officer commanding the brigade or sub-area or station in which the accused person is serving ;