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[Cites 0, Cited by 0] [Section 12345(11)] [Section 12345] [Entire Act]

Union of India - Subsection

Section 12345(11)(i) in The Air Force Rules, 1969

(i)[A Court-Martial may forfeit only past seniority in the substantive rank held (i) or (ii) are for use in cases of persons whose names are published in the Air Force List, while (iii) is for use in other cases, (i) should be used where it is intended to adjust the precedence of the accused within a group of persons who along with the accused were promoted to the same substantive rank with effect from the same date .................................in the Air Force List (month and year);] Forfeiture of seniority. [The words in italics are to be entered in the margin.]-To take precedence in the rank held by him as if his name had appeared between the names of .................................and.................................