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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(1)(b) in The Navy (Pay And Allowances) Regulations, 1966

(b)Service in the Navy shall count towards increments of pay under the sane conditions as if the officers had remained in the Army Medical Corps or Army Dental Crops as the case may be.