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 393] [Entire Act] Union of India - Subsection Section 393(3) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964 (3)In case of sickness or injury not attributable to naval service, no leave or pay and allowances shall be admissible.
