Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 319] [Entire Act]

Union of India - Subsection

Section 319(10) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(10)With the exceptions in sub-regulations (7) to (9) the maximum character assessment shall be governed by the sentence as awarded and shall not be affected by remission earned by the offender or granted by the Government, or by discharge of the offender from prison or detention under section 154.