Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 39] [Complete Act]
Central Government Act
Section 39(g) in The Air Force Act, 1950
(g) without leave from his superior officer or without due cause, absents himself from any school when duly ordered to attend there; shall, on conviction by court- martial, be liable to suffer imprisonment for a term which may extend to three years or such less punishment as is in this Act mentioned.