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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(2) in The Air Force Rules, 1969

(2)The person against whom a sentence of death has been confirmed shall, at the time of promulgation, be informed of his rights under sub-section (2) of section 161 and of the period specified by the confirming authority within which he may, if he so wishes to do, submit a petition against the finding or sentence against him of the Court-Martial.