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[Cites 0, Cited by 0] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)The provision of accommodation under private arrangements or in a hotel or boarding house should be authorised only for a period not exceeding three months at a time and it should he stipulated in the lease, if any, that the hiring maybe terminated without notice at the end of any calendar month.