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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(2) in The Air Force Rules, 1969

(2)The Court, or the judge-advocate, if any, may question the accused for the purpose of enabling him to explain any circumstances appearing in his statement or in the evidence against him. The accused shall not render himself liable to punishment by refusing to answer such questions or by giving answers to them which he knows not to be true, but the Court may draw such inference from such refusal or answers as it thinks fit.