Section 24 in The Navy (Disposal Of Private Property) Regulations, 1961
24. Prescribed person for the purpose of Section 176(b).
- The prescribed person for the purpose of Section 176(b) shall be the persons referred to in regulation 23 and so long as the Commanding Officer has under the Act the control of the property of a person, not being an officer, or of the proceeds of sale of conversion of such property, shall also include such Commanding Officer, provided the total amount of or value of the said property does not exceed one thousand rupees.
