Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 123] [Entire Act] Union of India - Subsection Section 123(2) in The Navy Act, 1957 (2)Whenever a court-martial is dissolved by virtue of sub-section (1), the accused may be retired.
