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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(a) in The Navy (Pension) Regulations, 1964

(a)'late entrant' means an officer who on reaching the prescribed age for compulsory retirement completes or who, but for his retirement on account of a disability, would have completed fifteen years but not twenty years of commissioned service qualifying for pension:-