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[Cites 0, Cited by 0] [Section 202(15)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(15)(d) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(d)If such an officer is convicted and receives a sentence of dismissal from the ship, he may, at the discretion of the Chief of the Naval Staff be transferred to another appointment carrying the same acting rank.