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[Cites 0, Cited by 0] [Section 291(2)] [Section 291] [Entire Act]

Union of India - Subsection

Section 291(2)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Time for which pay is not allowed for example, time lost through imprisonment, detention, cells, custody of civil power, waiting trial for desertion or time during which a man has been out of the Service for any cause;