Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 149] [Entire Act] Union of India - Subsection Section 149(2) in The Navy (Pay And Allowances) Regulations, 1966 (2)A sailor who becomes unfit for diving duties shall not be eligible for the retaining fee from the date of his being declared as unfit.
