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[Cites 0, Cited by 0] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)Compensation will be sanctioned on the basis of the recommendation of a Board of Inquiry by the Administrative Authority. The maximum limit for compensation in respect of personal clothing will be the "frozen rates."