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SC: Not Recording Reasons of Appointment of Junior Officer as Judge Adv. Invalidates Proceedings - (11 Sep 2024)

SERVICE

Supreme Court has stated that the legal position is well settled that non-recording of reasons of appointment of an officer junior in rank as a Judge Advocate in the convening order invalidates the Court Martial proceedings.

Tags : SUPREME COURT   JUNIOR OFFICER   JUDGE ADVOCATE  

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