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 148] [Entire Act] Union of India - Subsection Section 148(4) in The Navy (Pay And Allowances) Regulations, 1966 (4)The Commanding Officer may, at his discretion, cancel the whole or any portion of the payment if the work is subsequently found to have been done improperly.
