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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2) in The Air Force Rules, 1969

(2)The evidence shall be taken down in a narrative form in as nearly as possible the words used; but in any case where the prosecutor, the accused person, judge-advocate or the Court consider it material, the question and answer shall be taken down verbatim.