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Union of India - Section

Section 13 in Reserve And Auxiliary Air Forces Act Rules, 1953

13. Attestation.-

Every person shall be attested by his Commanding Officer at the time of [enrolment] [Substitued by S.R.O. 6-E, dated 18.12.1954, Pt. II, Section 4, Extraordinary, p. 13]. Attestation shall be an oath of affirmation specified in Form V.