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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(3) in The Air Force Rules, 1969

(3)When a Court of inquiry is held on prisoners of war, and in any other case in which the officer who assembled the Court has so directed, the evidence shall be taken on oath or affirmation, in which case the Court shall administer the same oath or affirmation to witnesses as if the Court were a Court-Martial.