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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Navy Act, 1957

(3)all pay and allowances for everyday he is in hospital on account of sickness certified by the prescribed medical officer to have been caused by an act amounting to an offence punishable under this Act:Provided that such certificate is accepted by the Chief of the Naval Staff or the prescribed officer;