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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)In the case of officers (other than those of erstwhile Branch List) who had completed 7 years of effective service on the 1st April, 1948 and had received a fresh outfit allowance on that date, the period of seven years for a further grant shall reckon from the 1st April, 1948.