Section 5(1) in The Air Force Act, 1950

Central Government Act

(1) The Central Government may, by notification, apply, with or without modifications, all or any of the provisions of this Act to any force raised and maintained in India and suspend the operation

1. Subs. by Act 62 of 1952, s. 35, for" the Indian Air Force Volunteer Reserve".

2. Subs. by Act 13 of 1975, s. 2, for" all words" (w. e. f. 25- 1- 1975 ).

of any other enactment for the time being applicable to the said force.