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 121(5)] [Section 121] [Entire Act] Union of India - Subsection Section 121(5)(v) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964 (v)Those who fail in the examination at their second attempt shall be liable to be discharged from the Service.