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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)Dearness allowance shall be assessed on the basis of the pay of rank actually drawn and for this purpose acting pay, flying pay, personal pay, qualification pay and any other allowance treated as "pay for all purposes" shall he considered as pay of rank.