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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1)(ia) in The Navy (Pension) Regulations, 1964

(ia)[ Ordinary family pension shall be assessed on the paid acting rank provided the acting rank had been held continuously for not less than two years on the date of death. [Inserted by S.R.O. 461, dated 10th November, 1970]