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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4) in The Navy Act, 1957

(4)Every sailor who is dismissed, discharged, retired, permitted to resign or released from service shall be furnished by the prescribed officer with a certificate in the language which is the mother tongue of such sailor and also in the English language setting forth—
(a)the authority terminating his service;
(b)the cause for such termination; and
(c)the full period of his service in the Indian Navy and the Indian Naval Reserve Forces.