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[Cites 0, Cited by 0] [Section 66(5)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(5)(b) in The Air Force Rules, 1969

(b)his failure to give evidence shall not be made the subject of any comment by any of the parties or the Court or give rise to any presumption against himself or any person charged together with him at the same trial.]