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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)On the occasion of their first visit to a State, the Chief of the Naval Staff and the Flag Officer Commanding, Indian Fleet shall call on the Governor and the Chief Minister of the State. Such calls during subsequent visits shall not be obligatory unless, in the meantime, a new Governor or a new Chief Minister has assumed office. Courtesy calls by other naval officers shall not be necessary.Explanation. - It shall not be necessary for the Governor or the Chief Minister to return any calls by Service Officers.