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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(a) in Reserve And Auxiliary Air Forces Act Rules, 1953

(a)
(i)Persons in receipt of a pension in r/o a disability arising from service in the Regular Air Force unless for reasons to be recorded in writing the competent authority decides that notwithstanding such disability the person concerned is fit for such appointment.
(ii)Members of the Armed Forces whose services have been terminated for misconduct.