Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(3)Until an enrolled person is finally discharged, no irregularity or illegality in his enrolment or any other ground shall affect his position as an enrolled person or invalidate any proceedings against him under the Act.