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[Cites 0, Cited by 0] [Section 301] [Entire Act]

Union of India - Subsection

Section 301(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)One badge may be regained by six months "Very Good" conduct, and additional badges by further periods of six months, reckoned in each case, from the date of the preceding restoration. If, however, a sailor has been sentenced to deprivation a second time within three years of service after the first deprivation, the qualification shall be 12 months for the first restoration and six months for each subsequent restoration.Time which does not count for purposes of award shall not be reckoned towards restoration of badges.