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[Cites 0, Cited by 0] [Section 151(2)] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(2)(a) in The Navy (Pay And Allowances) Regulations, 1966

(a)The aircrewman subscribes monthly the difference between Rs. 75 and monthly amount of the premix paid by him for sustaining endowment assurance policy/policies (Life Insurance Corporation of India or Postal Life Insurance Fund) covering aviation risks also, to the Armed Forces Personnel Provident Fund in addition to the compulsory minimum rate of subscription payable to the Armed Forces Personnel Provident Fund. Such additional subscription will commence from the pay of the month following that in which he qualifies for the flying pay.