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[Cites 0, Cited by 0] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(6)Officers and sailors qualified as aircrew and appointed for flying duties but belonging to branches not entitled to military command may exercise it in the performance of their flying duties in the air, on board a ship and on the ground.