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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in The Air Force Rules, 1969

(3)Where the accused persons are so charged under sub-rule (1) or (2), any one or more of them may at the same time be charged with and tried for any other offence averred to have been committed individually or collectively:Provided that all the said offences are based on the same facts, or form, or are part of, a series of offences of the same or similar character.