LexSection 72 — Limit of certain deductions.
The Assam Rifles Act, 2006
The total deductions from the pay and allowances of a person made under clauses (e) , (g) to (i) of section 69 shall not, except where he is sentenced to dismissal or removal, exceed in any one month one-half of his pay and allowances of that month.Open in Lexace · Ask the AI about this section