Section 23(1)(a) in The Navy (Pay And Allowances) Regulations, 1966

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)at full rates-

(i)if married and their families actually reside in Bombay or Calcutta;

(ii)when they are required to live ashore during the time the ship undergoes refit, repairs and the like;

(iii)when they are required to live ashore while appointed 'ANGRE' additional to await embarkation to the United Kingdom for courses of instruction, deputation duty, and the like, or on temporary duty to undergo courses of instruction in Bombay; and

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Union of India - Subsection

Section 23(1)(a) in The Navy (Pay And Allowances) Regulations, 1966