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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)The payment shall be made on the officer's certifying each month that he maintains a private car, that he has taken out a comprehensive insurance policy for it and that it is in force; a copy of the receipt for every payment of insurance premium shall also he filed by the officer with the Embassy or High Commission.