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 232] [Entire Act] Union of India - Subsection Section 232(ii) in The Navy (Pay And Allowances) Regulations, 1966 (ii)if the deceased officer has either left a widow without any child or was a widower with one child only and total assets worth more than Rs. 20,000; or
