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[Cites 0, Cited by 1] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(2) in The Air Force Act, 1950

(2)The authority or officer specified in sub-section (1) may in the case of an offender so sentenced direct that, until the orders of such authority or officer have been obtained, the offender shall not be committed to prison or to air force custody.