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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(1)(x) in The Navy (Pension) Regulations, 1964

(x)any period of absence without leave, as also any period intervening between the date of dismissal/discharge/release and that of its cancellation to the extent it is regularised as extraordinary leave without pay and allowances.