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[Cites 0, Cited by 0] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(2) in The Air Force Rules, 1969

(2)Any such authority may, in its discretion and subject to a maximum of 50 per cent of the pay and allowances of the prisoner of war or the person missing, make such provisions from time to time for the dependents of the prisoner of war or the person missing, as the case may be, for whom in its judgment such provision should be made.