Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 42] [Entire Act] Union of India - Subsection Section 42(f) in The Air Force Act, 1950 (f)impedes the provost-marshal or any person lawfully acting on his behalf, or, when called upon, refuses to assist in the execution of his duty a provost-marshal or any person lawfully acting on his behalf; or
