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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Coast Guard Act, 1978

(2)No trial for an offence of desertion or of giving false entry on enrolment shall be commenced if the person in question, not being an officer, has subsequent to the commission of the offence served continuously in an exemplary manner for not less than three years in the Coast Guard.