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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(a) in The Air Force Rules, 1969

(a)The prosecutor or the accused, is at all times, after the judge-advocate is named to act on the Court, entitled to his opinion on any question of law relative to the charge or trial, whether he is in or out of Court, subject, when he is in Court, to the permission of the Court.