Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 231] [Entire Act] Union of India - Subsection Section 231(c) in The Navy (Pay And Allowances) Regulations, 1966 (c)Advances payable under sub-clause (iv) of clause (a) of regulation 229 shall be recovered in India at the uniform rate of exchange of 1 sh. 6d. to the rupee, as follows:
