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[Cites 0, Cited by 8] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(i) in The Air Force Act, 1950

(i)any sum required by order of the Central Government or any prescribed officer to be paid for the maintenance of his wife or his legitimate or illegitimate child or towards the cost of any relief given by the said Government to the said wife or child.