Section 132 — General rule as to evidence.
The Air Force Act, 1950
The Indian Evidence Act, 1872 (1 of 1872), shall subject to the provisions of this Act, apply to all proceedings before a court-martial.Open in Lexace · Ask the AI about this section
The Indian Evidence Act, 1872 (1 of 1872), shall subject to the provisions of this Act, apply to all proceedings before a court-martial.Open in Lexace · Ask the AI about this section