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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(2)(b) in The Navy (Pay And Allowances) Regulations, 1966

(b)the Commanding Officer of the ship certifies that the ship is not habitable due to repair or refit or the like and the sailors are therefore required to stay ashore;