Section 59(2)(iii) in The Navy (Pension) Regulations, 1964

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Union of India - Subsection

Section 59(2)(iii) in The Navy (Pension) Regulations, 1964

(iii)if he rendered further service, and suffered aggravation of the disability during and as a result of such service, the date of his later removal from duty on account of the disability :

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Union of India - Subsection

Section 59(2)(iii) in The Navy (Pension) Regulations, 1964