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[Cites 0, Cited by 0] [Section 202(15)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(15)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)If the officer is subsequently acquitted or, for any reason, is not brought to trial, or his character is vindicated to the satisfaction of the Chief of the Naval Staff, he may be re-appointed to the appointment he has vacated with effect from the date of vacation, and his acting rank shall then be deemed to have been held by him continuously.