Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 319] [Entire Act]

Union of India - Subsection

Section 319(7) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(7)If a sentence be quashed, the sentence originally awarded shall not affect the maximum character assessment for which the sailor is otherwise eligible.