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[Cites 0, Cited by 0] [Section 211(3)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(3)(iii) in The Navy (Pension) Regulations, 1964

(iii)where the objection is based on insufficiency of proof of payment, he is of opinion that undue trouble would be caused if the submission of the full proof of the expenditure having been incurred were insisted on, and he sees no reason to doubt that the payment has actually been made.]