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[Cites 0, Cited by 0] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)An officer shall not sell or transfer a motor car for so long as the amount of advance together with interest on such amount is not completely repaid, except with the permission of the sanctioning authority in writing.