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[Cites 0, Cited by 0] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(3) in The Air Force Act, 1950

(3)In case of such unavoidable absence the cause there of shall be duly certified in the proceedings, and the court shall proceed with revision, provided that, if a general court-martial, it still consists of five officers, or, if a summary general or district court-martial, of three officers.