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[Cites 0, Cited by 0] [Section 364] [Entire Act]

Union of India - Subsection

Section 364(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)No temporary appointment shall, however, be made without the prior approval of the Government of India and the number of such appointments and the periods for which they are made shall depend on vacancies available in the authorised cadre of the Indian Navy.