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 113] [Entire Act] Union of India - Subsection Section 113(3) in The Navy (Pay And Allowances) Regulations, 1966 (3)An overstayal of casual leave in excess of the maximum period admissible shall involve the conversion of the entire spell of such leave into annual leave or furlough.
