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[Cites 0, Cited by 0] [Section 272(13)] [Section 272] [Entire Act]

Union of India - Subsection

Section 272(13)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)The undermentioned categories of ex-sailors shall not be re-entered:
(i)Those discharged unsuitable.
(ii)Those discharged as "Service No Longer Required", provided that those discharged "Service No Longer Required" under Regulation 268 consequent on reduction of authorised establishment may be re-entered in accordance with the above provisions.
(iii)Those dismissed from the Naval Service.