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Union of India - Section

Section 25 in The Reserve And Auxiliary Air Forces Act, 1952

25. Liability to be called up for service.

Every member of an Air Force Reserve or the Auxiliary Air Force shall, during the period of his service, be liable to be called up-
(a)for training for such period as may be prescribed and for medical examination,
(b)for service in aid of the civil power,
(c)for Air Force service in India or abroad.