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[Cites 0, Cited by 0] [Section 118(7)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(7)(c) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(c)During the period of training, Service cadets may receive pay and allowances of the substantive rate held by them as a sailor or as a boy or an apprentice at the time of selection as cadet. They shall also be entitled to receive increments of pay, if any, admissible in that rate. If the pay and allowances of their substantive rate be less than the financial assistance admissible to direct cadets, and provided they are eligible for such assistance, they shall also receive the difference between the two amounts.