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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)The sanctioning authority may permit recovery to be made in lesser number of instalments if the officer so desires.Explanation. - The amount of the instalment should be fixed in whole rupees except in the case of the last instalment which shall consist of the balance including any fraction of a rupee.