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[Cites 0, Cited by 0] [Section 99(4)] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(4)(a) in The Air Force Rules, 1969

(a)the Court shall in every case make such record of the defence made by the accused as will enable the confirming officer to judge of the reply made by, or on behalf, of the accused to each charge against him; and