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[Cites 0, Cited by 0] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)Discharge shall not be claimed as a right, however, and nothing in these regulations shall interfere with the power of the Government to suspend discharge on compassionate grounds or to refuse discharge in particular case.