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[Cites 0, Cited by 3] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in The Air Force Act, 1950

(1)Any person subject to this Act who deserts or attempts to desert the service shall on conviction by court-martial,if he commits the offence on active service or when under orders for active service, be liable to suffer death or such less punishment as is in this Act mentioned; andif he commits the offence under any circumstances, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.