Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Union of India - Subsection Section 31(2) in The Air Force Rules, 1969 (2)The officer dealing with the case summarily under section 86 shall hear the witnesses, if any, in the presence of the accused, but may dispense with the hearing of every or all witnesses if the accused person consents in writing thereto.
