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[Cites 0, Cited by 0] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(4) in The Air Force Rules, 1969

(4)If the proceedings, or part thereof, were lost before confirmation, and there is no such copy or evidence, or the accused refuses such consent as mentioned above, the accused may be tried again, and on the issue of an order convening the Court for the trial, the finding and sentence of the previous Court, of which the proceedings were so lost, shall be null.