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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(b) in Reserve And Auxiliary Air Forces Act Rules, 1953

(b)The competent authority may on application of an airman in any Air Force Reserve or the Auxiliary Air Force discharge such airman. Such application shall be supported by a full statement of the circumstances relevant to the case.