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[Cites 0, Cited by 0] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(10) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(10)On expiry of 6 months referred to in sub-regulation (9)
(a)sailors proving unsatisfactory shall return to their original duties, and
(b)sailors who prove to be satisfactory shall continue to perform duties as Seaman Branch sailors.