Section 29 in The Navy (Pay And Allowances) Regulations, 1966
29. Admissibility to Midshipmen.
- Midshipmen of the Navy shall also receive [allowances] [Substitued or omitted by S.R.O. 9E, dated 19th March, 1974] at the rates and under the conditions laid down in regulations 22 to 28.["Chariot Pay" [Substituted by S.R.O. 132, dated 9th May, 1989]
