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[Cites 0, Cited by 0] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(9) in The Navy (Pay And Allowances) Regulations, 1966

(9)The said documents, after execution, shall be forwarded to the Controller of Defence Accounts (Navy), Bombay for safe custody, accompanied by the cash receipt for the payment actually made. When the advance is fully recovered, the said documents shall be returned to the mortgagor.