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Union of India - Section

Section 36 in Reserve And Auxiliary Air Forces Act Rules, 1953

36. Precedence.-

Members of any Air Force Reserve and Auxiliary Air Force will take precedence among themselves according to the dates of appointment in their respective ranks in any Air Force Reserve or the Auxiliary Air Force as the case may be:-Provided that in determining the precedence inter se of any such members who before their appointment were officers in the Air Force, their seniority in the relevant rank in the Air Force shall be taken into consideration.