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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)An officer to whom the outfit allowance has been paid under regulations 70 and 71 and who fails to serve in the Navy for a period of 2 years shall be required to refund 25 per cent of the outfit allowance for every period of six months or part thereof by which his service falls short of two years.