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 154] [Entire Act] Union of India - Subsection Section 154(7) in The Air Force Rules, 1969 (7)The Court may be reassembled as often as the officer who assembled the Court may direct, for the purpose of examining additional witnesses, or further examining any witnesses, or recording further information.
