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 193] [Entire Act] Union of India - Subsection Section 193(1) in The Air Force Act, 1950 (1)In this Chapter “British officer” means a person of non-Indian domicile holding a commission in His Majesty's Air Forces and serving in the Air Force.
