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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2)(f) in The Navy (Pay And Allowances) Regulations, 1966

(f)If an officer, on being appointed to the General Service, does not resume survey duties during the survey year, he shall be treated as a fresh entrant for the purpose of further entitlement to survey bounty.