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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(b) in The National Cadet Corps Rules, 1948

(b)unless he satisfies the following requirements regarding his age -
(i)in the case of an appointment to the Senior Division of the Corps, he has attained the age of 21 years and has not attained the age of 32 years;
(ii)in the case of an appointment to the Junior Division of the Corps, he has attained the age of 21 years and has not attained the age of 32 years;