AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

129. Right of accused to copy of proceedings and sentence.

Every person tried by acourt-martial and convicted shall be entitled on demand to one copy of the proceedings and sentence of such court- martial free of cost but no such demand shall be allowed after the lapse of one year from the date of the final decision of such court.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement