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[Cites 0, Cited by 0] [Section 326(1)] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(1)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)On discharge from the Service, except where a sailor sentenced to imprisonment is to be discharged direct from the prison to civil life. In such circumstances, his character shall be assessed on the date he is discharged from ship's books.