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Union of India - Section

Section 115 in The Navy (Pay And Allowances) Regulations, 1966

115. Annual leave on completion of temporary duty.

- When an officer leaves his own appointment on temporary duty and on completion thereof, proceeds on annual leave, he shall be deemed for the purpose of regulating his annual leave allowances, to have rejoined his own appointment from the date he proceeds on leave, provided that no extra expense is caused to the Central Government.