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Union of India - Section

Section 8 in The Navy (Disposal Of Private Property) Regulations, 1961

8. Security for the payment of debts and expenses recoverable under the Act.

- The security required to be given under sub-section (4) of Section 171 shall be a bond in the form given in Forms I and II of Schedule Ito these regulations, accompanied by a surety if considered necessary by the Commanding Officer.