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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(2)(b) in Criminal Rules of Practice and Circular Orders, 1990

(b)"Competent Air Force Authority" means the Chief of the Air Staff, the Air or other Officer Commanding any Command, Group, Wing or Station in which the accused person is serving or where such person is serving in a field area, the Officer commanding the forces or the Air Forces in the field ;