Section 17 — Powers of the Tribunal on appeal under section 15.

The Tribunal, while hearing and deciding an appeal under section 15, shall have the power-- (a) to order production of documents or exhibits connected with the proceedings before the court martial; (b) to order the attendance of the witnesses; (c) to receive evidence; (d) to obtain reports from Court martial; (e) order reference of any question for enquiry; (f) appoint a person with special expert knowledge to act as an assessor; and (g) to determine any question which is necessary to be determined in order to do justice in the case.

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