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 8] [Entire Act] Union of India - Section Section 110 in The Air Force Act, 1950 110. Power to convene a general court-martial.— A general court-martial may be convened by the Central Government or the Chief of the Air Staff or by any officer empowered in this behalf by warrant of the Chief of the Air Staff.
