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[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(22) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(22)Upper Yardmen whose progress during the Upper Yardmen Course is unsatisfactory shall be brought before a Permanent Naval Board at I.N.S. VENDURUTHY. This Board shall be convened by the Commodore-in-Charge, Cochin, under his chairmanship.