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[Cites 0, Cited by 0] [Section 210(2)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(2)(ii) in The Navy (Pension) Regulations, 1964

(ii)Those not challenged in audit within twelve months from the date of payment (including those where payments were made partly within twelve months and partly on a date or dates more than twelve months anterior to the date of challenge). - If a pension is payable, further payments shall be made at the correct rate and a report of the circumstances leading to the overpayment shall be submitted by the Controller of Defence Accounts (Pensions) (through the Controller General of Defence Accounts in cases of pensions drawn outside India) to the competent authority. pending the orders of that authority, no recovery of the overpayment shall be made.