Section 254(5A) in The Navy (Pay And Allowances) Regulations, 1966
(5A)[ The cash receipt along with details of the conveyance purchased may be submitted to the authorities concerned within one month of the drawal of the advance. If the cash receipt is not produced within the stipulated period of one month, the full amount of the advance together with interest thereon for one month shall he refunded forthwith.] [Substitued by S.R.O. 9-E, dated 19th march, 1974]
