Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(7) in The Air Force Rules, 1969 (7)No person shall be detained in air force custody pending confirmation of the proceedings of a Court-Martial, for a period in excess of the term of imprisonment or detention to which the Court-Martial has sentenced him.
