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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(1)(d) in The Navy (Pay And Allowances) Regulations, 1966

(d)the service rendered by him prior to his release or discharge in a branch other than that in which he is re-enrolled shall not be reckoned for this purpose.