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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Air Force Rules, 1969

(2)A copy of each of the third and subsequent reports submitted under sub-rule (1) will be forwarded directly to the [Deputy Chief Legal Adviser] of the command concerned, or in the case of persons belonging or attached to the Air Headquarters or a unit directly under Air Headquarters, to the [Deputy Chief Legal Adviser] [Substituted by S.R.O. 83, dated 19.12.1970. ]