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[Cites 0, Cited by 0] [Section 12345(4)] [Section 12345] [Entire Act]

Union of India - Subsection

Section 12345(4)(b) in The Air Force Rules, 1969

(b)If the judge-advocate is absent, and cannot attend within a reasonable time the Court will adjourn, and the presiding officer will thereupon report the case to the convening authority.]