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 166] [Entire Act] Union of India - Subsection Section 166(4) in The Air Force Act, 1950 (4)On active service, a sentence of imprisonment may be carried out by confinement in such place as the officer commanding the force in the field may from time to time appoint.
