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 149] [Entire Act] Union of India - Subsection Section 149(2) in The Air Force Rules, 1969 (2)The officer specified in sub-rule (1) shall not issue the death warrant until he is satisfied that having regard to the provisions of rule 148, the sentence of death may be carried into effect.
