Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 212] [Entire Act] Union of India - Subsection Section 212(b) in The Navy (Pension) Regulations, 1964 (b)if he is non effective, from the fresh award of disability pension, if any, sanctioned on the termination of his re-employment or re-enrolment.
