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[Cites 0, Cited by 0] [Section 279] [Entire Act]

Union of India - Subsection

Section 279(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)Subject to the provisions of sub-regulation (1), if the retention of any sailor is considered undesirable on grounds of conduct or character, a report, accompanied by his Service Documents, shall be forwarded to the Administrative Authority, with a recommendation that the man be discharged 'Service No Longer Required'.