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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)The refund, may however, he waived in whole or in part, at the discretion of the Chief of the Naval Staff if the failure to complete the said period of service for 2 years is due to death, invalidation through causes beyond the officer's own control, or other special circumstances.