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(6) in The Air Force Rules, 1969 (6)Any person, the subject of the inquiry, shall be entitled to a copy of the declaration of the Court, to be supplied by the person having custody of the Court-Martial book, on payment at the rate laid down in sub-rule (7) of rule 156.
