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Union of India - Section

Section 63 in Sashastra Seema Bal Act, 2007

63. Limit of certain deductions.–

The total deductions from the pay and allowances of a person made under clauses (e) and (g) to (i) of sub-section (2) of section 61 shall not, except where he is sentenced to dismissal or removal, exceed in any one month one-half of his pay and allowances for that month.