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 90] [Entire Act] Union of India - Subsection Section 90(2) in The Air Force Rules, 1969 (2)Where a Court-Martial is dissolved before the finding, or, in case of a finding of guilty, before award of the sentence, the proceedings of the Court-Martial, shall be null, and the accused may be tried by another Court-Martial.
