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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(3) in The Air Force Rules, 1969

(3)The question which has been objected to, and the tender of any evidence which has been objected to, shall, if the prosecutor or accused so requests, or the Court thinks fit, be entered with the grounds of the objection, and the decision of the Court thereon.