Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 221] [Entire Act] Union of India - Subsection Section 221(2) in The Navy (Pay And Allowances) Regulations, 1966 (2)Even though admissible under regulations, an advance shall not be given unless the circumstances require it, and then only to the extent necessary.
