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[Cites 0, Cited by 0] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(4)Any person who may be on passage, in prison, under detention, imprisoned by the civil authority, or in hospital, on 31st December in any year, shall have his character to that date assessed from his Recommendation for [promotion] [Substitued by S.R.O. 361, dated 10th November, 1975] and Conduct Record Sheet on his arrival on board the ship to which he is sent or to which he may returnn, the assessment being made by the Commanding Officer of such ship.