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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6)(b) in The National Cadet Corps Rules, 1948

(b)in the Junior Division if he has rendered service as an officer not below the rank of Junior Commissioned Officer of a Viceroy's Commissioned Officer in the Army or a Chief Petty Officer in the Navy or a Warrant Officer in the Air Force or a Commissioned Officer in the National Cadet Corps or has passed Certificate `B' or `C' Examination of the National Cadet Corps.]