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 145] [Entire Act] Union of India - Subsection Section 145(2) in The Air Force Rules, 1969 (2)The prescribed officer for the purpose of forwarding the warrant under section 171 shall be the officer commanding the unit or detachment to which the person belongs or is attached.