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Union of India - Section

Section 172 in The Air Force Rules, 1969

172. Prescribed officer under section 162 and annulment of proceedings .-(1) The prescribed officer for the purposes of section 162 shall be any officer superior in command to the officer who confirmed, the proceedings.

(2)The proceedings of any Court-Martial may be annulled under the said section after considering the advice of the Chief Legal Adviser or Deputy Chief Legal Adviser.