Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 244] [Entire Act]

Union of India - Subsection

Section 244(f) in The Navy (Pay And Allowances) Regulations, 1966

(f)A certificate by the officer that he is aware that no plea of hardship consequent on reversion to a lower rank or appointment would he accepted as a cause for reduction in the amount of monthly instalments originally fixed.