Section 152 — Powers of court-martial in relation to proceedings under this Act.
The Army Act, 1950
Any trial by a courtmartial under the provisions of this Act shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860), and the court-martial shall be deemed to be a Court within the meaning of 1 [sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974)].Open in Lexace · Ask the AI about this section