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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(14) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(14)Permanent Commissions. - Suitable officers maybe considered for the grant of Permanent Commissions in the Indian Navy at any time after successful completion of the period of probation, subject to the existence of vacancies and the regulations current at the time.