Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(3) in The Navy (Pay And Allowances) Regulations, 1966

(3)Advances of play up to the maximum of half a month's pay, rounded off to the nearest rupee, may be granted by recruiting officers and assistant recruiting officers to all sailors recruited on mobilisation and each of such advances shall be recoverable in four monthly instalments.