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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Air Force Act, 1950

(1)Any airman who deems himself wronged by any superior or other officer may, if not attached to a unit or detachment, complain to the officer under whose command or orders he is serving; and may, if attached to a unit or detachment, complain to the officer commanding the same.