Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Complete Act]
Central Government Act
Section 188 in The Air Force Act, 1950
188. Effect of suspension and remission on dismissal.
(1) Where in addition to any other sentence the punishment of dismissal has been awarded by a court- martial, and such other sentence is suspended under section 180, then, such dismissal shall not take effect until so ordered by the authority or officer specified in section 180.
(2) If such other sentence is remitted under section 184, the punishment of dismissal shall also be remitted. CHAP RULES. CHAPTER XV RULES