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Union of India - Section

Section 23 in The Air Force Act, 1950

23. Certificate on termination of service.—

Every warrant officer, or enrolled person who is dismissed, removed, discharged, retired or released from the service shall be furnished by his commanding officer with a certificate, in the language which is the mother tongue of such person and also in the English language setting forth—
(a)the authority terminating his service;
(b)the cause for such termination; and
(c)the full period of his service in the Air Force.