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[Cites 0, Cited by 0] [Section 329(2)] [Section 329] [Entire Act]

Union of India - Subsection

Section 329(2)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)When a sailor is punished by warrant or receives a sentence by court-martial which is at least the equivalent of a warrant punishment. The mere fact of conviction shall constitute a break in the continuity of "Very Good" conduct, regardless of the fact that a sentence is suspended before committal and subsequently remitted partially or wholly. If however a sentence is proved to be wholly unjustified and is quashed, break in the continuity of "Very Good" conduct shall not be obligatory.