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[Cites 0, Cited by 0] [Section 221] [Entire Act]

Union of India - Subsection

Section 221(1) in The Navy (Pay And Allowances) Regulations, 1966

(1)Advances of money other than those admissible under these regulations or any other regulation for the time being in force and advances of money exceeding the limits laid down in such regulations, shall require the sanction of the Central Government.