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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(5) in The Air Force Rules, 1969

(5)The Court shall not enter in the proceedings any comment or anything not before the Court, or any report of any fact not forming part of the trial; but if any such comment or report seems to the Court necessary, the Court may forward it to the proper air force authority in a separate document, signed by the presiding officer.