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] [Entire Act] Union of India - Section Section 122 in The Air Force Rules, 1969 122. Addresses may be in writing .-Addresses by the prosecutor and the accused and the summing up of the judge-advocate may either be given orally or be in writing, and, if in writing, shall be read in open Court. Insanity
