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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Navy (Disposal Of Private Property) Regulations, 1961

(2)On receipt of the statement of the imprest account of the treasury receipt, as the case may be, the authority to whose credit the surplus has been deposited shall hold the amount until disposed of by the prescribed person.