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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Navy (Pay And Allowances) Regulations, 1966

(3)Officers proceeding to Bombay or Calcutta or Delhi or other qualifying stations on temporary duty or attached to shore establishments located there, when not eligible for daily allowance under the travel regulations for the Navy shall, however, be entitled to the compensatory (city) allowance.