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[Cites 0, Cited by 0] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)An application from an officer to retire voluntarily or to resign his commission shall be made through, and with the approval of the Captain who shall furnish the certificate prescribed by Regulation 130. When an officer is liable to refund outfit allowance or a portion thereof, an application to resign shall be accompanied by a statement that the officer is aware of such liability and is prepared to refund the amount due in the event of his request being approved.