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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)[ An increment of pay shall be given effect to from the first of the month in which it falls due whether the officer is on duty or on leave (including leave pending retirement)";] [Substitued by S.R.O. 19(E), dated 23rd October, 1986]