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] [Entire Act] Union of India - Section Section 26 in The Navy (Pay And Allowances) Regulations, 1966 26. Husband and wife both entitled. - Both husband and wife shall draw the [allowances] [Substitued omitted by S.R.O. 9-E, dated 19th March, 1974], if otherwise admissible.[* * *] [Omitted by S.R.O. 9E, dated 19th March, 1974]
