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 161] [Entire Act] Union of India - Subsection Section 161(1) in The Navy (Pay And Allowances) Regulations, 1966 (1)The above said allowance shall be payable every month along with pay in arrears and shall be admissible proportionately in respect of broken periods of less than one month.
