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59. Interval between committal and trial. In every case where any such person as is mentioned in section 57 and as is not on active duty, remains in such custody for a longer period then eight days without a Security force Court for his trial being convened, a special report giving reasons for the delay shall be made by his Commandant in the manner prescribed, and a similar report shall be forwarded at intervals of every eight days until a Security Force Court is convened or such person is released from custody.    |
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