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 1] [Section 28] [Entire Act] Union of India - Subsection Section 28(6) in The Navy Act, 1957 (6)any sum required to be paid for the maintenance of his wife or legitimate or illegitimate children under the provisions of section 31;
