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[Cites 0, Cited by 0] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(1) in The Air Force Act, 1950

(1)The convening officer, the presiding officer of a court-martial, the judge advocate or the commanding officer of the accused person, may, by summons under his hand, require the attendance, at a time and place to be mentioned in the summons, of any person either to give evidence or to produce any document or other thing.