Maritime Security Agency Act, 1994 (Pakistan)
 
17.    Revision.-

The Federal Government may, either on its own accord or on an application made to it, call for the record of any case decided by the court martial or in which no appeal lies and may make such order in the case as it thinks fit.

 

 

 

Previous
Next
Copyright@vakilno1.com Archer Infotech Pvt. Ltd. All rights reserved