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[Cites 0, Cited by 0] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(3)Discharge 'Unsuitable' shall not be looked upon as a punishment, nor shall it be recommended for men who can properly be dealt with by a medical survey.