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[Cites 0, Cited by 0] [Section 248(1)] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(1)(ii) in The Navy (Pay And Allowances) Regulations, 1966

(ii)On second/subsequent occasion - Quantum of advance that may be granted on the second or subsequent occasions shall be equal to the difference between the price of the vehicle to be purchased and the sale proceeds left over with the individual after repayment of the earlier outstanding advance (including interest), if any, but the amount of the advance so granted shall not exceed Rs. 2750/- or 8 months pay whichever is the least.