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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in The National Service Act, 1972

(4)If on the day specified in the enlistment notice as the day on which the person to whom the notice relates is required to present himself for national service-
(a)a postponement certificate relating to him is in force, or
(b)any appeal or application by him for postponement of national service is pending, the enlistment notice served on him shall be of no effect.