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Union of India - Section

Section 22 in The Navy (Pay And Allowances) Regulations, 1966

22. [ Admissibility Ashore. [Substitued by S.R.O. 9-E, dated 19th March, 1974]

- Officers serving ashore shall be entitled to receive compensatory (city) allowance, compensatory (local) allowance and hill (compensatory) allowance in all cities or localities where these allowances are admissible to civilian Government servants paid from the Defence Services Estimates, at the same rates and under the same conditions as are applicable from time to time to the latter.]