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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Reserve And Auxiliary Air Forces Act, 1952

(3)The competent authority may, for reasons which in its opinion are sufficient, cancel any order made under sub- section (1) or sub- section (2) and on the cancellation of such order the person in respect of whom the order had been made shall cease to be a member of the Regular Air Force Reserve.