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Union of India - Section

Section 85 in The Air Force Rules, 1969

85. Procedure on trial of accused persons together .-Where two or more accused persons are tried together and any evidence as to the facts of the case is tendered by any one or more of them, the evidence and addresses on the part of all accused persons shall be taken before the prosecutor replies, and the prosecutor shall make one address only in reply as regards all the accused persons.