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 83(1)] [Section 83] [Entire Act] Union of India - Subsection Section 83(1)(a) in The Air Force Act, 1950 (a), (b) and (c) and 71 except with the previous sanction in writing of an officer having power to convene a district court-martial.