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[Cites 0, Cited by 0] [Section 231] [Entire Act]

Union of India - Subsection

Section 231(b) in The Navy (Pay And Allowances) Regulations, 1966

(b)Advances payable under sub-clause (ii) of clause (a) and sub-clauses NO and (iv) of clause (b) of regulation 229 shall be adjusted in full as the pay falls due monthly and no issue of leave pay shall be made until after the sum advanced has been recovered.