Section 213 in The Navy (Pension) Regulations, 1964
213. Overpayments in India on account of erroneous grant of more than one family pension.
- Overpayments made consequent on the erroneous grant of more than one family pension to the same pensioner may be written off by the competent authority provided that it is established that the overpayments were made in good faith and that there has been no attempt to defraud.
