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Union of India - Section

Section 120 in The Air Force Act, 1950

120. Prohibition on second trial.—

When any person subject to this Act has been acquitted or convicted of an offence by a court-martial or by a criminal court, or has been dealt with under section 82 or section 86, he shall not be liable to be tried again for the same offence by a court-martial or dealt with under the said sections.