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

Union of India - Subsection

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

(e)The officer temporarily filling the appointment in place of the officer under arrest may, in the case of the conviction of the latter, be granted acting rank for the period when such rank was not held by the accused (that is to say from the 22nd day after the date on which the accused was placed under arrest or suspended from duty).