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[Cites 0, Cited by 0] [Section 118(6)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(6)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)Candidates shall undertake not to marry until they complete their full training at the 2[Naval Academy Cochin] and later on at the Indian Naval Ships and establishments. A candidate who marries subsequent to the date of his application, though successful at the written examination or Services Selection Board or medical examination, shall not be selected for training. A candidate who marries while under training shall be discharged and shall be liable to refund all expenditure incurred on him by the Government.