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[Cites 0, Cited by 0] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(1) in The Air Force Act, 1950

(1)The prosecutor and the accused person in any case in which a commission is issued under section 136 may respectively forward any interrogatories in writing which the court may think relevant to the issue, and the magistrate or officer executing the commission shall examine the witness upon such interrogatories.