Section 123 — Provisions relating to dissolution of courts-martial

(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. (2) Whenever a court-martial is dissolved by virtue of sub-section (1) , the accused may be retired.

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