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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)In the case of an officer of the rank of Captain, service, including broken periods of service rendered in that or in a higher paid acting rank, shall reckon equally with service rendered in the substantive rank towards the grant of increased pay dependent on length of service in that rank.