LexSection 104 — Arrest by civil authorities.
The Army Act, 1950
Whenever any person subject to this Act, who is accused of any offence under this Act, is within the jurisdiction of any magistrate or police officer, such magistrate or police officer shall aid in the apprehension and delivery to military custody of such person upon receipt of a written application to that effect signed by his commanding officer.Open in Lexace · Ask the AI about this section