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[Cites 0, Cited by 0] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(f) in The Air Force Act, 1950

(f)for the admission in to any prison, at proper times and subject to proper restriction of persons with whom prisoners may desire to communicate, and for the consultation by prisoners under trial with their legal advisers without the presence as far as possible of any third party within hearing distance.