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[Cites 0, Cited by 0] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)An'advance of pay means a sum drawn after an individual has been paid up to the due date and shall he advance against the 'net pay' due for the period in respect of which such sum is drawn.