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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Air Force Rules, 1969

(3)[ If the accused person demands that the evidence be taken on oath, the officer dealing with the case summarily shall administer to each witness before he gives his evidence, the oath or affirmation as prescribed in rule 118, but the accused person shall not be sworn.] [ Substituted by S.R.O. 24(E), dated 16.8.1974.]