Section 21(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)Family allotments made by officers will continue to be payable for the period for which pay is admissible. If no family allotment was in issue, fresh allotments of 45%, of pay and allowances may be made to the family."] [Substitued by S.R.O. 19(E), dated 23rd October, 1986]
