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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(2)(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)Sailors reported prisoners of war.-Sailors (including these holding honorary commission ranks) taken prisoners of war will be entitled to normal pay and allowances, subject to adjustment in respect of pay they receive from the enemy while in captivity. The pay and allowances of a sailor (including those holding honorary commission ranks) as prisoner of war shall be forfeited if he is dismissed/discharged from service or awarded any other punishment in consequence of his conduct resulting in his capture by the enemy or his conduct while in enemy hands as a prisoner of war. Such dismissal/discharge/punishment may be as a result of trial by Naval tribunal or administratively under the provision of the Regulations for the Navy part III on the basis of Court of Enquiry proceedings or other investigations.