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 235] [Entire Act] Union of India - Subsection Section 235(3) in The Navy (Pay And Allowances) Regulations, 1966 (3)An advance under this regulation is recoverable in monthly instalments each equal to one-quarter of the individual's monthly emoluments.Advance for the Purchase of Motor Cars
