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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1)(ie) in The Navy (Pension) Regulations, 1964

(ie)If an officer reverts to his substantive rank under the acting promotion rules either on account of his proceeding on furlough or being on sick leave for more than six months, the period of such reversion, though not counting as service in the paid acting rank, shall not constitute a break in that acting rank: