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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(a) in The Air Force Act, 1950

(a)of section 92, but in respect of whom a remission has been made under section 98, it shall be lawful for proper provision to be made by the prescribed authorities out of such pay and allowances for any dependants of such persons, and any such remission shall in that case be deemed to apply only to the balance thereafter remaining of such pay and allowances.