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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)Candidates to be finally selected should secure the minimum qualifying marks at the Services Selection Board. Subject to this condition and to their being declared medically fit, successful candidates shall be placed in the order of merit based on the total marks secured in the written examination and the Services Selection Board interview. The final selection shall be made in the order of merit up to the number of vacancies available.