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[Cites 0, Cited by 0] [Section 310(2)] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(2)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)if the report indicates that misconduct, or punishment awarded for it, would have involved a loss of the medal or that deprivation would have been proposed had the medal been in the sailor's possession at the time of the punishment, the medal should be regarded as awarded and shall be deprived in accordance with prescribed orders.