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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Navy (Pension) Regulations, 1964

(2)Payment of provisional pension shall be adjusted against the final retirement benefits sanctioned to such personnel upon conclusion of the aforesaid proceedings but no recovery shall be made where the pension finally sanctioned is less than the provisional pension or where the final pension is reduced or withheld either permanently or for a specified period.