Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] Union of India - Subsection Section 34(a) in Reserve And Auxiliary Air Forces Act Rules, 1953 (a)no member of the Auxiliary Air Force may be posted or attached without his consent to any Squadron or Unit other than that to which he was posted on appointment or enrolment.
