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 179] [Entire Act] Union of India - Subsection Section 179(3) in The Army Rules, 1954 (3)Previous notice should be given of the time and place of the meeting of a Court of inquiry, and of all adjournments of the Court, to all persons concerned in the inquiry except a prisoner of war who is still absent.
