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[Cites 0, Cited by 0] [Section 202(3)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(3)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)When an officer is appointed on return from combined leave (annual leave plus furlough) to the same appointment or another appointment carrying equivalent rank, he shall, for purposes of the grant of paid acting rank, be governed by the provisions of Cl.(b).