Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 298] [Entire Act] Union of India - Subsection Section 298(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964 (2)In the case of Ex-Army and Ex-Indian Air Force men any service in the Army or Indian Air Force below the age of 17 years shall not count.
