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[Cites 0, Cited by 0] [Section 272(6)] [Section 272] [Entire Act]

Union of India - Subsection

Section 272(6)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)Ex-Servicemen re-entering after having been absent from the service for more than 3 years (more than 5 years in the case of Reservists) shall not be permitted to count their previous service and shall be treated as new entrants. Sailors re-entering within 3 years (5 years in the case of Reservists) will count their previous qualifying service for all purposes.