Section 133(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)The deductions from, or the forfeiture of the pay and allowances of a sailor are governed by the provisions of sections 29, 30, 31, 32, 33, 49 (2) and 82(6), as the case may be, of the Navy Act, 1957, read with the relevant regulations issued under that Act from time to time.
