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 2] [Section 83] [Entire Act] Union of India - Subsection Section 83(2) in The Air Force Act, 1950 (2)The said punishments may be awarded without such sanction in the case of any offence, other than an offence under section 34 of section 71, committed by persons who have not been enrolled as combatants.
