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 240] [Entire Act] Union of India - Subsection Section 240(1) in The Navy (Pay And Allowances) Regulations, 1966 (1)If the amount of advance is not drawn within two months of the date of sanction the same shall lapse to the Government.
