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[Cites 0, Cited by 0] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)The rates of compensation laid down in regulation 201 include those in lieu of water, light and furniture. In the case of sailors serving in the Armed Forces Headquarters (including Inter-Service Organisations) at Delhi, New Delhi and Simla and who are provided with free Government accommodation but with no services of water, light and furniture, compensation in lieu of such services, shall be admissible at the following rates, namely:-
  Rs.per mensem
Water 1
Light 62
Furniture 1.19