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[Cites 0, Cited by 0] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(b) in The Air Force Act, 1950

(b)if such person is detained in a jail under sub-section (5) of section 144, on a certificate of the Inspector-General of Prisons, and if such person is detained in a lunatic asylum under the said sub-section on a certificate of any two or more of the visitors of such asylum that he is capable of making his defence,