Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 376] [Entire Act] Union of India - Subsection Section 376(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964 (2)Officers so called up cannot claim to be discharged during an Emergency merely on account of attaining the age of 50 years.
