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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(6)Selection. - Candidates who are considered prima facie suitable shall be interviewed by a Services Selection Board and the final selection shall be made by the Government taking into consideration the Board's recommendations subject to medical fitness.