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[Cites 0, Cited by 0] [Section 202(9)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(9)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)if, in the opinion of the Chief of the Naval Staff, he is found to be unable to carry out satisfactorily the duties of the higher rank, or he is otherwise unsuitable for holding the higher rank;