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[Cites 0, Cited by 0] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(4) in The Navy (Pay And Allowances) Regulations, 1966

(4)Flying pay will be admissible for the period of annual leave portion of leave pending retirement. Rendition of the certificate as required above will not be necessary for the drawal of flying pay during annual leave portion of leave pending retirement. funeral Expenses