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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)Compensation shall not be paid to a sailor to whom Government accommodation of the authorised class has been allotted but who, thereafter, prefers to take private accommodation; nor shall it be paid to a sailor in receipt of any special allowance in lieu of accommodation.