Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(4) in The Air Force Rules, 1969

(4)Where several accused persons are tried separately by the same Court-Martial upon charges arising out of the same transaction, the Court may, if it considers it desirable in the interests of justice, postpone consideration of sentence to be awarded to any one or more of such accused persons until the trials of all such accused persons have been completed.