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 68] [Entire Act] Union of India - Subsection Section 68(3) in The Air Force Rules, 1969 (3)The accused may again address the Court. The time at which such second address is allowed is in these rules referred to as the time for the second address of the accused.
