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[Cites 0, Cited by 5] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Air Force Act, 1950

(1)No presiding officer or member of a court-martial, no judge advocate, no party to any proceeding before a court-martial, or his legal practitioner or agent, and no witness acting in obedience to a summons to attend a court-martial shall, while proceeding to, attending, or returning from, a court-martial, be liable to arrest under civil or revenue process.