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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(1)(iii) in The Navy (Pay And Allowances) Regulations, 1966

(iii)When the articles are lost, damaged or destroyed in a Naval Ship or a Government building, whether owned, hired or rented, or in a tent in use under appropriate authority and for a recognised service purpose, provided the officer had no option but to live in such accommodation for the performance of his Naval duties.