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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Navy (Pension) Regulations, 1964

(2)If in a case where a family pension has been divided, one of the recipients dies or is disqualified, the share of the recipient may, in the circumstances of the case as may appear relevant to the Central Government, be paid to the other recipient or if there is more than one recipient, divided amongst them.