Section 145(2)(iii) in The Navy (Pension) Regulations, 1964

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Union of India - Subsection

Section 145(2)(iii) in The Navy (Pension) Regulations, 1964

(iii)the widow is not in receipt of any pension or has not received any gratuity from the Central Government or any State Government or from any undertaking of such Government in which the deceased was an employee at the time of his death.

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Union of India - Subsection

Section 145(2)(iii) in The Navy (Pension) Regulations, 1964