Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(d) in The Navy (Pay And Allowances) Regulations, 1966

(d)in the case of an officer who is dismissed with or without disgrace, removed from the service, or suspended for absence without leave, from the day following that on which the decision relating to such dismissal, removal or suspension is communicated to such officer.