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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(b) in Reserve And Auxiliary Air Forces Act Rules, 1953

(b)a person, who was an officer in the Armed Forces may be appointed to the same substantive rank which he held during his service in the Armed Forces, unless a higher rank is granted to him under clause (a).