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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)An officer proceeding on sick leave shall receive full pay of the rank held on the date he proceeds on leave if such leave is fora period of six months including the period of annual leave for the year; and if the annual leave for the year had been taken earlier, the period of full pay sick leave shall be reduced by a corresponding period.