Section 11(2) in The Reserve And Auxiliary Air Forces Act, 1952
(2)Without prejudice to the provisions contained in sub-section (1), the competent authority may, if it is satisfied that the provisions of that sub- section apply to any person, by order in writing, require that person to furnish within such time such particulars as may be specified in the order and such person shall within the specified time furnish correctly to the best of his knowledge and belief the said particulars to the said authority in such form and manner as may be prescribed.
