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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Reserve And Auxiliary Air Forces Act, 1952

(1)The Central Government shall, as soon as may be after the commencement of this Act, constitute-
(a)for the whole of India, a Central Advisory Committee;
(b)for each State, a State Advisory Committee; and
(c)for every unit of the Auxiliary Air Force, a Unit Advisory Committee.