109. Power to convene a general court-martial.-
A general court- martial may be convened by the Central Government or 1[the Chief of the Army Staff ] or by any officer empowered in this behalf by warrant of 1[the Chief of the Army Staff ].
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109. Power to convene a general court-martial.- A general court- martial may be convened by the Central Government or 1[the Chief of the Army Staff ] or by any officer empowered in this behalf by warrant of 1[the Chief of the Army Staff ]. |
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