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[Cites 0, Cited by 0] [Section 338] [Entire Act]

Union of India - Subsection

Section 338(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Temporary Reserve Commissions. -Officers granted temporary Reserve Commissions shall serve only for the duration of an Emergency or for the period specified in their appointment letter and shall be entitled to all the rights and privileges of permanent Indian N. val Reserve and Indian Naval Volunteer Reserve officers of equivalent ranks whilst holding such commissions.