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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

Union of India - Subsection

Section 328(1)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)There is good reason to believe that a character assessment which is lower than the highest assessment which could have been given, under Regulations 320 to 325 was not given advisedly. An application for review on these grounds may be made as soon as possible after the assessment has been communicated. If the application is not made within a reasonable period, it shall include the reasons for the delay.