110. Power to convene a general court-martial.-
A general court-martial may be convened by the Central Government or 1[the Chief of the Air Staff] or by any officer empowered in this behalf by warrant of1[the Chief of the Air Staff].
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110. Power to convene a general court-martial.- A general court-martial may be convened by the Central Government or 1[the Chief of the Air Staff] or by any officer empowered in this behalf by warrant of1[the Chief of the Air Staff]. |
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