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[Cites 0, Cited by 2] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(b) in The Air Force Act, 1950

(b)having committed a person to air force custody fails without reasonable cause to deliver at the time of such committal, or as soon as practicable, and in any case within forty-eight hours thereafter, to the officer or other person into whose custody the person arrested is committed, an account in writing signed by himself of the offence with which the person so committed is charged;