Section 45(2)(c) in The Air Force Rules, 1969

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(c) in The Air Force Rules, 1969

(c)investigated the charges before trial, or took down the summary of evidence or was a member of a Court of inquiry respecting the matters on which the charges against the accused are founded, or was the flight, squadron, station, unit, or other commander who made preliminary inquiry into the case, or was a member or previous Court-Martial which tried the accused in respect of the same offence; or

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Union of India - Subsection

Section 45(2)(c) in The Air Force Rules, 1969