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[Cites 0, Cited by 0] [Section 338] [Entire Act]

Union of India - Subsection

Section 338(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)Honorary Commissions. - Honorary Commissions may be granted to those gentlemen who in the opinion of the Government, are rendering or have rendered such exceptional service in promoting the interests of the Reserve as to merit such recognition. Honorary officers shall receive no remuneration whatsoever.