Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(1) in The Navy (Pension) Regulations, 1964

(1)Subject to the provisions of sub-regulation (2), a public claim against a pensioner, non-public fund debt due from him or a non-public fun claim which the Central Government may direct him to pay, shall be recoverable from his pension, gratuity or commuted value of pension.