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] [Entire Act]

Union of India - Section

Section 31 in The Navy (Pay And Allowances) Regulations, 1966

31. Admissibility during leave in or outside India.

- [(1) The dearness allowance may be drawn during any period of leave other than : (i) leave without pay and allowances in or outside India, and (ii) any portion of leave pending retirement spent outside India, except that in case of leave pending retirement in India, it shall be admissible only during the first 180 days."] [Ibid]