Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 254] [Entire Act] Union of India - Subsection Section 254(4) in The Navy (Pay And Allowances) Regulations, 1966 (4)The laid form, when completed shall he transmitted to the Controller of Defence Accounts (Navy), Bombay, for safe custody; accompanied by the dealer's receipt for the payment made.
