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[Cites 0, Cited by 0] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(7) in The Navy (Pension) Regulations, 1964

(7)Cancellation of sanction - The Controller of Defence Accounts (Pension) may cancel the sanction at any time before payment is actually made, if the applicant makes any statement found to be false within his knowledge or wilfully suppresses any material fact in answer to any question, written or oral, put to him in connection with his medical examination.