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 133] [Entire Act] Union of India - Subsection Section 133(2) in The Air Force Rules, 1969 (2)Any objection shall be decided as provided for in section 129 and rule 52, the vacancies being filled from among the waiting members, if any, or by fresh members being appointed by the convening officer.
