165. Annulment of proceedings.-
The Central Government, 1[the Chief of the Army Staff] or any prescribed officer may annul the proceedings of any court-martial on the ground that they are illegal or unjust.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
165. Annulment of proceedings.- The Central Government, 1[the Chief of the Army Staff] or any prescribed officer may annul the proceedings of any court-martial on the ground that they are illegal or unjust. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
