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Union of India - Section

Section 18 in The Reserve And Auxiliary Air Forces Act, 1952

18. Constitution of Auxiliary Air Force.

(1)The Central Government may raise and maintain in the manner hereafter in this Chapter provided an Air Force to be designated the Auxiliary Air Force.
(2)The Central Government may constitute such number of squadrons and units of the Auxiliary Air Force as it thinks fit and may disband or reconstitute any squadron or unit.