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[Cites 0, Cited by 0] [Section 202(12)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(12)(ii) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(ii)he had held the acting rank for a minimum period of three months (or for a total period of 91 days when broken periods of paid acting rank are counted) prior to relinquishment of the appointment from which transferred; and