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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(9) in The Air Force Rules, 1969

(9)[(a) Any witness who is not subject to the air force law may be summoned by order under the hand of the commanding officer of the accused to attend the hearing of the charge under sub-rule (1) or to attend the adjourned hearing for the purpose of having the evidence reduced to writing under sub-rule (4).
(b)The summons shall be in Form "C-1" as provided in the Third Schedule.]