LexSection 15 — Registration of persons considered fit for enrolment.
The Reserve and Auxiliary Air Forces Act, 1952
If, after such inquiry and medical examination as aforesaid, the competent authority considers a person fit for enrolment in the Air Defence Reserve, it shall inform him accordingly and enter his name and other prescribed particulars in a register maintained in such form and manner as may be prescribed.Open in Lexace · Ask the AI about this section