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 272] [Entire Act]

Union of India - Subsection

Section 272(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)Except with the prior approval of the Chief of the Naval Staff, no sailor with a break in service of more than 3 years (more than 5 years in the case of Fleet Revervists) shall be re-entered.