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[Cites 0, Cited by 0] [Section 150(2)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2)(c) in The Air Force Rules, 1969

(c)an officer nominated by the officer who issued the death warrant, who is able to identify the person under sentence as the person described in the death warrant and as the person who was tried and sentenced by the Court-Martial mentioned therein;