LexSection 95 — Limit of certain deductions.
The Air Force Act, 1950
The total deductions from the pay and allowances of a person made under clauses (e) and (g) to (i) of section 92 shall not, except where he is sentenced to dismissal, exceed in any one month one-half of his pay and allowances for that month.Open in Lexace · Ask the AI about this section