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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(1) in The Navy Act, 1957

(1)A court-martial assembled under this Act shall be dissolved—
(a)when the number of members comprising the court is after the commencement of a trial reduced below four;
(b)by the prolonged illness of the president, trial judge advocate or the accused;
(c)by the death of the president or the trial judge advocate;
(d)on the making of a report under sub-section (2) of section 143.