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[Cites 0, Cited by 0] [Section 272(13)] [Section 272] [Entire Act]

Union of India - Subsection

Section 272(13)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)Sailors in receipt of ordinary pensions shall be liable for service in the Indian Navy Fleet Reserve, if required to join that reserve, and they may not be re-entered for active service other than under the Regulations for the Indian Fleet Reserve. Sailors in receipt of disability pensions shall not be re-entered. Exceptional cases in which it is desired to re-enter pensioner shall be submitted to the Government for approval.