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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(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, refit, and the like and the officers are therefore, required to stay ashore;