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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1)(a) in The Navy (Pension) Regulations, 1964

(a)that the disablement shall be such that in the opinion of the invaliding or re-survey medical board, the services of a constant attendant are required for not less than three months ;