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 4] [Entire Act] Union of India - Subsection Section 4(xi) in The Air Force Act, 1950 (xi)“Chief Legal Adviser” means a person appointed as such by the Chief of the Air Staff to give advice on matters relating to Air Force law and to perform such other duties of a legal character as may arise in connection therewith;
