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Union of India - Section

Section 341 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

341. Liability for actual service in the Indian Navy.

- All officers holding permanent Reserve Commission or temporary Reserve Commission, shall be liable to be called up for actual service in the Indian Navy in Emergency and shall undergo such training as may be prescribed. When so called up, they shall be liable to serve in any part of the world.