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 77] [Entire Act] Union of India - Subsection Section 77(3) in The Air Force Rules, 1969 (3)Where the sentence alone is sent back for revision, the Court shall not revise the findings.[(3-A) The accused shall, if he so desires, be allowed to address the Court before the Court closes for deliberating on its findings or the sentence.]
