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(4) in The Air Force Rules, 1969 (4)The Court of inquiry shall administer the same oath or affirmation to the witnesses as if the Court were a Court-Martial, but the members of such Court shall not themselves be sworn or affirmed.
