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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in Reserve And Auxiliary Air Forces Act Rules, 1953

(2)Every, member of the Auxiliary Air Force shall undergo such training as may be laid down by the competent authority from time to time and such training shall be carried out at such times and places as may be determined by the competent authority or any other authority specified by it in this behalf.