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Union of India - Section

Section 48 in The Air Force Rules, 1969

48. Units of members of Court-Martial .-A general or district Court-Martial shall not be composed exclusively of officers of the same unit, unless the convening officer states in the order convening the Court that in his opinion other officers are not (having due regard to the public service) available, and in no case shall it consist exclusively of officers belonging to the same unit as the accused.

Procedure at trial-Constitution of Court