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] [Entire Act] Union of India - Section Section 170 in The Air Force Rules, 1969 170. Prescribed officer under section 145.-The prescribed officer for the purposes of section 145 shall be the Chief of the Air Staff or the air or other officer who has powers to convene a Court-Martial for the trial of the accused person.
