Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 220(3)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(3)(b) in The Navy (Pay And Allowances) Regulations, 1966

(b)the investigating officer shall assess the compensation proposed (if any) in money, articles of uniform clothing being assessed at the issue price of new articles. In no case compensation shall be awarded for loss of articles of clothing, and the like, which are in excess of the regulation kit (compulsory and optional) of the sailors held by the concerned sailor at the time of the loss or damage;