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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(1)(ii) in The Navy (Pension) Regulations, 1964

(ii)when the table of values applicable to him is modified between the date of sanction to the commutation and the date on which the commutation becomes absolute, and the modified table is less favourable to him than that previously in force; or