Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 319] [Entire Act] Union of India - Subsection Section 319(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964 (4)Where a sailor has been temporarily transferred for any course and is to return to the parent ship, the assessment shall be made by the parent ship.
