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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(6) in The Navy (Disposal Of Private Property) Regulations, 1961

(6)Where the property of an absentee without leave is dealt with in pursuance of Section 183 read with regulation 20, a report is to be made to the Chief of the Naval Staff within six months of the sale showing the precise disposition of the sale proceeds.