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Union of India - Section

Section 10 in The Air Force Rules, 1969

10. [ Discharge not to be delayed

.-Every person enrolled under the Act shall as soon as he becomes entitled under the conditions of his enrolment to be discharged, be so discharged with all convenient speed:Provided that a person shall not be so entitled to be discharged during period during which the Central Government, by a notification in this behalf suspends the entitlement to discharge in respect either of all the persons enrolled under the Act, or of any class of such persons to which he belongs.]