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Union of India - Section

Section 89 in The Air Force Act, 1950

89. Superior air force authority.—

For the purposes of sections 87 and 88, a “superior air force authority” means—
(a)in the case of punishments awarded by a commanding officer, any officer superior in command to such commanding officer;
(b)in the case of punishments awarded by any other authority, the Central Government, the Chief of the Air Staff or other officer specified by the Chief of the Air Staff.