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[Cites 0, Cited by 0] [Section 151(3)] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(3)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)that the medical authorities also certify that any disability, disease or defect from which the officer is suffering is not likely to be aggravated by service conditions when he is employed on duties compatible with his medical category and within the restrictions placed by the medical board :