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[Cites 0, Cited by 0] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(2) in The Navy (Pension) Regulations, 1964

(2)Intimation of rejection of the claim shall be sent by the Controller of Defence Accounts (Pensions) to the Base Supply Officer, Bombay, by telegram (with a post copy) to avoid further payment. A copy of the intimation will also be sent by the Controller of Defence Accounts (Pensions) to the Captain, Naval Barracks.