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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Navy (Disposal Of Private Property) Regulations, 1961

(3)That part of the surplus which does not consist of money shall be kept by the Commanding Officer or the Committee as the case may be, in a place of security until disposed of by the prescribed person.