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

Union of India - Subsection

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

(a)the sailor to whom the advance is sanctioned has held the acting temporary rate for 6 months continuously and he is not likely to revert to a rate so low that it becomes difficult for him to repay the amount in regular instalments as originally fixed, and