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 67] [Entire Act] Union of India - Subsection Section 67(2) in The Air Force Rules, 1969 (2)The prosecutor may, in reply to the witnesses as to character, produce proof of format conviction either by a Court-Martial or by a criminal Court and entries in the service conduct sheets.
