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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5) in The Air Force Rules, 1969

(5)As soon as the proceedings of a Court-Martial have been received by an officer having powers to confirm them, that officer shall, as soon as may be, order the release (without prejudice to re-arrest) of the accused if the finding of the Court-Martial is "not guilty" on the charge, or where there are more charges than one, on all the charges, on which he was tried.