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 77] [Entire Act] Union of India - Subsection Section 77(4) in The Air Force Rules, 1969 (4)After revision, the presiding officer shall date and sign the decision of the Court, and the proceedings, upon being signed by the judge-advocate, if any, shall be at once transmitted for confirmation.
