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

33. Remission of deductions.

(1) Any deduction from the pay and allowances authorised by or under this Act may be remitted by the Chief of the Naval Staff in his discretion.

(2) Such deduction may also be remitted in such manner and to such extent and by such other authority as may be prescribed.



Navy Act, 1957 Back




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