Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] Union of India - Subsection Section 89(3) in The Air Force Rules, 1969 (3)A Court-Martial, in the absence of a judge-advocate (if such has been appointed for that Court-Martial), shall not proceed, and, if necessary shall adjourn.
