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Chapter V Liability and Discipline of Members of Reserve and Auxiliary Air forces 25. Liability to be called up for service.- Every member of an Air Force Reserve or the Auxiliary Air Force shall, during the period of his service, be liable to be called up- (a) for training for such period as may be prescribed and for medical examination, (b) for service in aid of the civil power, (c) for Air Force service in India or abroad.    |
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