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[Cites 0, Cited by 0] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)The Civil authorities may claim the amounts actually spent by them for the rations subject to the limits laid down in sub-regulation (1) from the Controller of Defence Accounts (Navy), Bombay.