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[Cites 0, Cited by 0] [Section 133(3)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(3)(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)from the date of his arrest (unless he is on leave at the time) or from the date of expiration of his leave (if he is arrested during leave and is still in custody when his leave expires);