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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)[Allowances referred to in regulation 22] [Substitued by S.R.O. 9(E), dated 19th March, 1974] shall normally be admissible only to those officers who are appointed permanently to a qualifying station.