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 122] [Entire Act] Union of India - Subsection Section 122(9) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964 (9)Period of Probation. - An officer shall be on probation for a period of 1 year or until completion of initial training whichever is later.
