Armed Forces Tribunal Act 2007

17. Powers of the Tribunal on appeal under section 15

The Tribunal, while hearing and diciding 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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