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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(1)(c) in The Navy (Pay And Allowances) Regulations, 1966

(c)he refunds the gratuity that he may have received on, or since, his discharge or release, in not more than thirty-six monthly instalments from his pay commencing from the date of his re-enrolment;