Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(b) in Reserve And Auxiliary Air Forces Act Rules, 1953

(b)a person who was an officer in the Armed Forces may be appointed to the same substantive rank which he held during his service in the Armed Forces, unless a higher rank is granted to him under clause (a).