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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)The honours and marks of respect laid down in sub-regulation (1) shall be paid as applicable to Heads of States or Members of Royal Families, except that the whole of the appropriate National Anthem followed by the Indian National Anthem shall be played. The first six bars only shall be played in the case of Members of the British Royal Families, except His Royal Highness the Prince Philip, Duke of Edinburgh in whose case the whole of the first verse of the National Anthem shall be played.