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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1) in The Navy (Pension) Regulations, 1964

(1)A reservist who is not in receipt of a service pension may be granted, on completion of the prescribed naval and reserve qualifying service of ten years each, a reservist pension of rupees eleven per mensem or a gratuity of rupees nine hundred in lieu of pension.