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Union of India - Section

Section 137 in The Air Force Rules, 1969

137. Evidence .-(1) The witnesses for the prosecution will be called and the accused shall be allowed to cross-examine them and to call any available witnesses for his defence.

(2)An oath or affirmation as laid down in rule 118 shall be administered to every witness, if so required by the Act, before he gives his evidence, by one of the persons specified in that rule.