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[Cites 0, Cited by 0] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(1) in The Air Force Act, 1950

(1)When a criminal court having jurisdiction is of opinion that proceedings shall be instituted before itself in respect of any alleged offence it may, by written notice, require the officer referred to in section 124 at his option, either to deliver over the offender to the nearest magistrate to be proceeded against according to law or to postpone proceedings pending a reference to the Central Government.