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[Cites 0, Cited by 0] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(4) in The Navy (Pay And Allowances) Regulations, 1966

(4)If either the Commanding Officer or the Navigating Officer be ineligible for pilotage fees at a port or channel owing to the restriction imposed by sub-regulation (3), that officer's share of the total pilotage fees admissible shall lapse and shall not be payable to any other officer.