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152. Powers of court-martial in relation to proceedings under this Act.- Any trial by a court-martial 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 3[sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974)].    |
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