LexSection 133 — General rule as to evidence.
The Army Act, 1950
The Indian Evidence Act, 1872 (1 of 1872) shall, subject to the provisions of this Act, apply to all proceedings before a court-martial.Open in Lexace · Ask the AI about this section
The Indian Evidence Act, 1872 (1 of 1872) shall, subject to the provisions of this Act, apply to all proceedings before a court-martial.Open in Lexace · Ask the AI about this section