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Union of India - Section

Section 93 in The Air Force Rules, 1969

93. Presence of members during trial .-(1) A member of a Court, who has been absent while any part of the evidence on the trial of an accused person is taken, shall take no further part in the trial by that Court of that person, but the proceedings of the Court shall not be invalid unless reduced below the required minimum.

(2)An officer shall not be added to a Court-Martial after the accused has been arraigned.