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[Cites 0, Cited by 0] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)A certificate from the medical officer concerned, stating the necessity for destroying the said articles, shall be endorsed on the list thereof and attached to the voucher for the payment or replacement. The list should not include articles other than those actually required for service.