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[Cites 0, Cited by 0] [Section 318] [Entire Act]

Union of India - Subsection

Section 318(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)The annuity attached to the award shall in any case be paid to the Awardee for the year to which the award relates, but shall not be admissible again until the medal is restored.Section XIL - Assessment of Character and "Very Good" Conduct