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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(1)(c) in The Navy (Pension) Regulations, 1964

(c)Embodied or called out commissioned service as an officer of the late Indian Territorial Force or of the late Auxiliary Force (India) or of the Territorial Army [or the Auxiliary Air Force] [Added by S.R.O. 56, dated 13th February, 1973.]