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Union of India - Section

Section 53 in The Air Force Act, 1950

53. Extortion and corruption.—

Any person subject to this Act who commits any of the following offences, that is to say,—
(a)commits extortion; or
(b)without proper authority exacts from any person money, provisions or service;
shall, on conviction by court-martial, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned.