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[Cites 0, Cited by 0] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(3) in The Air Force Rules, 1969

(3)After the sentence of death has been carried into effect, the provost-marshal or other officer nominated under sub-rule (1) of rule 149 shall complete or cause to be completed Parts II and III of the death warrant and shall, without unnecessary delay return the completed death warrant to the officer who had issued the same to him.