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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(5) in The Air Force Rules, 1969

(5)Where any such claim as is referred to in sub-rule (4) has been made and disallowed by the authority convening the Court, or by the Court, the disallowance of such claim shall not be a ground for refusing confirmation of the finding or sentence unless, in the opinion of the confirming authority, substantial miscarriage of justice has occurred by reason of the disallowance of such claim.