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[Cites 0, Cited by 0] [Section 149(8)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(8)(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)An individual who is transferred from an appointment in INDIA to an appointment ex-INDIA or vice versa or from an appointment ex-INDIA to another appointment ex-INDIA or who at the end of a course of instruction abroad is appointed to a station in India other than that from where he proceeded on the course, shall be entitled to joining time as follows :