Section 51(2)(b) in The Navy (Pension) Regulations, 1964

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Union of India - Subsection

Section 51(2)(b) in The Navy (Pension) Regulations, 1964

(b)without serious negligence or misconduct on his part

(i)is killed while on flying duty or parachute jumping duties in a service aircraft or while being carried on duty in a service aircraft, under proper authority, or dies of injuries sustained in such circumstances, or

(ii)though not serving in an operational area, dies of a cause attributable to circumstances which, in the opinion of the Central Government, are similar to those encountered on field service or in operations; or

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Union of India - Subsection

Section 51(2)(b) in The Navy (Pension) Regulations, 1964