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[Cites 0, Cited by 0] [Section 149(8)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(8)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)An individual who is appointed ex-INDIA from his temporary duty station shall be struck off the strength of that appointment from the date of his leaving the temporary duty station and shall be entitled to joining time as in clause (a) reckoning from the station of temporary duty.