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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(c) in The Air Force Rules, 1969

(c)He is responsible for informing the Court of any informality or irregularity in the proceedings. Whether consulted or not, he shall inform the convening officer and the Court of any informality or defect in the charge, or in the constitution of the Court, and shall give his advice on any matter before the Court.