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[Cites 0, Cited by 0] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)A Captain may be constituted a Commodore when it may be deemed expedient. A Commodore shall, as a general rule, receive an appointment as a Captain of the ship in which his broad pendant is hoisted, and shall not have a Captain of the same ship under him unless specially authorised.