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[Cites 0, Cited by 0] [Section 149(6)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(6)(iii) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(iii)When the rules have in any particular case operated harshly; as for example, when an individual has through no fault on his part missed a steamer or fallen sick on the journey.]