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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in The Air Force Rules, 1969

(2)In the case of several accused persons to be tried separately, the Court, upon one of those persons objecting to a member, may, according as it thinks fit proceed to determine that objection or postpone the case of that person and swear or affirm the members of the Court for the trial of the others alone.