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 155] [Entire Act] Union of India - Subsection Section 155(5) in The Air Force Rules, 1969 (5)The commanding officer of the unit to which the absent person belongs shall enter in the Court-Martial book of the unit a record of the declaration of the Court, and the original proceedings will be destroyed.
