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 0] [Entire Act] Union of India - Section Section 193 in The Air Force Act, 1950 193. Definition of “British officer”.— (1)In this Chapter “British officer” means a person of non-Indian domicile holding a commission in His Majesty's Air Forces and serving in the Air Force.(2)The expression “superior officer” in this Act shall be deemed to include a British officer.
