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[Section 138] [Complete Act]
Central Government Act
Section 138(6) in The Air Force Act, 1950
(6) A person charged before a court- martial with an offence punishable under section 71 may be found guilty of any other offence of which he might have been found guilty if the provisions of the Code of Criminal Procedure, 1898 , (5 of 1898 ) were applicable.