AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

73. Deduction from public money due to a person.

Any sum authorised by this Act to be deducted from the pay and allowances of any person may, without prejudice to any other mode of recovering the same, be deducted from any public money due to him other than a pension.



Assam Rifles Act, 2006 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys