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Union of India - Section

Section 74 in The Army Rules, 1954

74. Member or prosecutor not to confirm proceedings .-A member of a Court-Martial, or an officer who has acted as a prosecutor at a Court-Martial, shall not confirm the finding or sentence of that Court-Martial, and where such member or prosecutor becomes confirming officer, he shall refer the finding or sentence of the Court-Martial to a superior authority competent to confirm the findings and sentences of the like description of Court-Martial.

Proceedings of general and district Court-Martial