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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(b) in Reserve And Auxiliary Air Forces Act Rules, 1953

(b)If the officer referred to in rule 23 is satisfied that the applicant understands the questions put to him and that he consents to the conditions of service shall sign a certificate to that effect in Part III of Form IV and the applicant shall thereupon be deemed to have been enrolled from the date so specified.