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[Cites 0, Cited by 0] [Section 269(1A)] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(1A)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)All new entrants with 15 years' or 20 years' initial engagement, as the case may be, are to sign a declaration that they shall be liable to resign a declaration that they shall be liable to recall to active service after release upto two years in case of Non-Artificers and three years in case of Artificers":