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 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)Indian Naval, Army or Air Force officers, temporarily acting in any higher command, shall be entitled during their temporary tenure, to all the honours and salutes that may appertain to such command.