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 119] [Entire Act] Union of India - Subsection Section 119(3) in The Navy (Pay And Allowances) Regulations, 1966 (3)Furlough rates of pay given in regulation 120 shall be admissible for periods of sick leave for which full pay is not due.
