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[Cites 0, Cited by 0] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(3)All persons entitled by definition to military command are qualified to assume the direction of work or undertakings which require the cooperation of different branches of the Service. Persons not entitled to military command may be entrusted by superior authority with the direction of such work or undertakings when appropriate.