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[Cites 0, Cited by 0] [Section 268(3)] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(3)(d) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(d)Even after orders have been passed for the discharge of a sailor, he may, if he has not previously volunteered, volunteer to re-enrol. In such cases, provided the re-enrolment can be effected before the expiry of his current period of enrolment or re-enrolment, and provided he satisfies the requirements of Regulation 269(2), he may be re-enrolled in accordance with cl. (a) or cl. (b).