Section 166(2)(iii) in The Navy (Pension) Regulations, 1964

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Union of India - Subsection

Section 166(2)(iii) in The Navy (Pension) Regulations, 1964

(iii)The Base Supply Officer, Bombay shall inform the Ministry of Defence, Naval Headquarters, Captain Naval Barracks, Bombay, and the Controller of Defence Accounts (Pensions), of the particulars of the remittance, as also its actual payment when made to the heir of the deceased to whom the family pension is due. The Captain Naval Barracks shall indicate the amount of family gratuity if any, paid on the family pension claim form as also on the last pay certificate, for eventual adjustment.

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Union of India - Subsection

Section 166(2)(iii) in The Navy (Pension) Regulations, 1964