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[Cites 0, Cited by 0] [Section 232(2)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(2)(i) in The Navy (Pension) Regulations, 1964

(i)An officer of the Branch List in the regular cadre including such service as Warrant officer or Commissioned Warrant Officer, mobilised service in the reserve (including service rendered on T-124 X agreement), or service as a short service commissioned officer of the Branch List, if followed by permanent commissioned service without a break ;