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[Cites 0, Cited by 0] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(1)Sailors may, in exceptional cases, obtain their discharges in India on extreme compassionate grounds, that is to say, in cases in which it is clear that undoubted material hardship to the sailor or dependents is involved by his retention in the Service.