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 2] [Entire Act] Union of India - Subsection Section 2(d) in Reserve And Auxiliary Air Forces Act Rules, 1953 (d)"member" means an officer or airman of the regular Air Force Reserve, the Air Defence Reserve or the Auxiliary Air force, as the case may be;
