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 249] [Entire Act] Union of India - Subsection Section 249(ii) in The Navy (Pay And Allowances) Regulations, 1966 (ii)From those serving on temporary engagements - The advance shall be recovered within three years or before the date of termination of their engagement whichever is earlier.
