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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Air Force Rules, 1969

(3)The summary of evidence, or a true copy thereof, shall be furnished to the convening authority with the application to convene a Court-Martial, and shall be laid before the Court-Martial before which the accused is tried on the assembly of the Court.