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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(a) in The Air Force Rules, 1969

(a)if the person who appears to have committed the offence is subject to the Act, the Court may bring his conduct to the notice of the proper air force authority and may also order him to be placed in air force custody with a view to his punishment by an officer exercising authority under section 82 or section 86 or to his trial by Court-Martial;