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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2)(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)where the minimum of the scale of pay applicable to the rate in which he is re-enrolled is equal to or higher than the maximum of the scale applicable to the rate held by him immediately before discharge or release, his pay on such re-enrolment shall he fixed at the minimum of the new scale; and service for purpose of increments shall reckon from the date from which he is brought on to that scale;