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[Cites 0, Cited by 0] [Section 220(3)] [Section 220] [Entire Act]

Union of India - Subsection

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

(c)the report of the investigating officer shall be submitted to the Chief of the Naval Staff who shall award such compensation as he may consider equitable in each case. The amount awarded shall then be credited in the name of the sailor concerned in the Individual Running Ledger Account any debits incurred uinder clause (a) being liquidated before payment is made.