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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(2)(c) in The Navy (Pay And Allowances) Regulations, 1966

(c)[ The special rate shall be admissible for periods of re-engagement beyond fifteen years provided the higher rate has been drawn for a period of two years.] [Inserted & Substitued by S.R.o. 9-E, dated 19th March, 1974]