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 180] [Entire Act] Union of India - Subsection Section 180(c) in The Navy (Pay And Allowances) Regulations, 1966 (c)An overstayal of casual leave in excess of the maximum admissible will involve its conversion into annual leave.
