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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Air Force Act, 1950

(1)Whenever persons subject to this Act are serving under an officer commanding any air force formation not in this section specifically named, and being, in the opinion of the Central Government, not less than a squadron, the said Government may prescribe the officer by whom the powers which under this Act, may be exercised by air officer in charge of commands, and officers commanding groups, wings and squadrons shall, as regards such persons, be exercised.