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[Cites 0, Cited by 0] [Section 15th(6)] [Section 15th] [Entire Act]

Union of India - Subsection

Section 15th(6)(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)The period of one month prescribed by sub-regulation (2) of regulation 240 shall he a calendar month from the date of the drawal of advance.