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[Cites 0, Cited by 0] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(13) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(13)Before officers on the Emergency List enter into any engagement under or on behalf of foreign governments or accept any form of employment which may take them away from India, thus rendering them not available for service in the Indian Navy at short notice, they shall first obtain the approval of the Government through the Chief of the Naval Staff.