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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)An officer who has drawn a lump sum grant in respect of a qualification and who subsequently acquires a new qualification, entitling him to a qualification pay or grant, shall commence to draw the qualification pay or shall be allowed to draw the new lump sum grant, as the case may he, on the expiry of a period of two yeahs from the date on which he drew the previous grant.