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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 102 in The Air Force Act, 1950

102. Custody of offenders.—

(1)Any person subject to this Act who is charged with an offence may be taken into air force custody.
(2)Any such person may be ordered into air force custody by any superior officer.
(3)Any officer may order into air force custody any officer, though he may be of a higher rank, engaged in a quarrel, affray or disorder.