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[Cites 0, Cited by 0] [Section 252(2)] [Section 252] [Entire Act]

Union of India - Subsection

Section 252(2)(b) in The Navy (Pay And Allowances) Regulations, 1966

(b)it is made clear in every such case that no plea of hardship consequent on reversion to a lower rate would be accepted as a justification for reduction in the amount recoverable every month.