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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

Union of India - Subsection

Section 328(1)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)The assessment was unfair or the punishment which affected the assessment was unjust or unduly serve in itself or in its immediate effects. An application for review on these grounds shall follow the procedure prescribed for making complaints. Any such complaints shall be made as soon as possible, while the facts are still ascertainable.