Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(5) in The Navy (Pay And Allowances) Regulations, 1966

(5)When the award is made posthumously to a bachelor, the monetary allowance shall be paid to his father or mother, and in case the posthumous awardee is a widower, the allowance shall be paid to his son below 18 years or unmarried daughter as the case may be.