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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Air Force Reserve" means any of the Air Force Reserves raised and maintained under this Act; (b) "competent authority" means an air officer or a committee consisting of two or more air officers appointed under section 3; (c) "prescribed" means prescribed by rules made under this Act; (d) all other words and expressions used herein and defined in the Air Force Act, 1950 (15 of 1950) and not hereinbefore defined shall have the meanings respectively assigned to them by that Act. 1. This Act has been extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the First Schedule (w.e.f. 1-7-1965); and comes into force in Pondicherry vide Reg. 7 of 1963, s. 3 and the First Schedule (w.e.f. 1-10-1963); and the State of Sikkim vide Notification No. S.R.O. 25(E), dated 20-4-1976 (w.e.f. 1-5-1976). 2. Chapters II and III and provisions of Chapters V and VI except so far as they relate to the Auxiliary Air Force came into force on the 15th August, 1955, vide S.R.O. 332, dated the 20th August, 1955, Gazette of India, Part II, sec. 4. Chapter IV and provisions of Chapters V and VI relating to the Auxiliary Air Force came into force on the 15th October, 1955, vide S.R.O. 395, dated the 15th October, 1955, Gazette of India, Part II, sec. 4. 3. The Deputy Chief of Air Staff, vide S.R.O. 321, dated the 20th August, 1955, Gazette of India, Part II, sec. 4.    |
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