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 122] [Entire Act] Union of India - Subsection Section 122(2) in The Air Force Act, 1950 (2)Except as provided by sub-sections (3) and (4) any such person shall not be tried for an offence, unless his trial commences within six months after he had ceased to be subject to this Act.
