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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2)(c) in The Navy (Pay And Allowances) Regulations, 1966

(c)in all cases other than those covered by clauses (a) and (b), if the scale applicable immediately before discharge or release, his pay in issue under the scale applicable immediately before discharge or release, his pay on re-enrolment in the new scale shall be fixed at the figure; if the scale applicable on re-enrolment does not include such figure, his pay shall be fixed at the next figure above, or, if there is no figure above, at the maximum of the new scale.