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[Cites 0, Cited by 0] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(c) in The Navy (Pension) Regulations, 1964

(c)if the widow is unable to furnish a statement or a reasonable estimate of her income in cases where such estimate or statement is necessary, within six months of her husband's death but she completes an submits her application for pension within that period, full arrears shall be paid, if she is subsequently found eligible for pension;