LexSection 26 — Saving of rights and privileges under other laws.
The Navy Act, 1957
The rights and privileges specified in the preceding sections of this Chapter shall be in addition to, and not in derogation of, any other rights and privileges conferred on persons in the naval service while subject to naval law or on members of the regular Army, Navy and Air Force generally by any other law for the time being in force.Open in Lexace · Ask the AI about this section