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 5] [Section 117] [Entire Act] Union of India - Subsection Section 117(1) in The Army Act, 1950 (1)If a court-martial after the commencement of a trial is reduced below the minimum number of officers required by this Act, it shall be dissolved.
