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[Cites 0, Cited by 0] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(3) in The Navy (Pay And Allowances) Regulations, 1966

(3)In cases where the officer intends to purchase a new vehicle he shall draw the advance only after he has received a written assurance from the dealer that the vehicle is likely to be available within a month and a certificate to this effect shall be recorded on the bill for the advance.