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77. Field punishment.- (1) Where any person subject to this Act and under the rank of warrant officer commits any offence on active service, shall be lawful for a court-martial to award for that offence any such punishment as is prescribed as a field punishment. (2) Field punishment shall be of the character of personal restraint or of hard labour but shall not be of a nature to cause injury to life or limb and shall not include flogging.    |
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