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[Cites 0, Cited by 0] [Section 12345(11)] [Section 12345] [Entire Act]

Union of India - Subsection

Section 12345(11)(ii) in The Air Force Rules, 1969

(ii)[A Court-Martial may forfeit only past seniority in the substantive rank held, (i) or (ii) are for use in cases of persons whose names are published in the Air Force List, while (iii) is for use in other cases. (1) should be used where it is intended to adjust the precedence of the accused within a group of persons who alongwith the accused were promoted to the same substantive rank with effect from the same date.] Forfeiture of seniority. [The words in italics are to be entered in the margin.]-To forfeit .................................(specify period) seniority of rank, that is to say, to take precedence in the rank held by him as if his name had appeared between those of .................................and.................................in the Air Force List (month and years).