Section 59(2) in The Navy (Pension) Regulations, 1964
(2)Paid acting rank' held by such an officer on any of the following dates, whichever is the most favourable, shall be taken into account for the purpose of assessment of special family pension(i)the date immediately proceeding the date of resumption of duty; or(ii)the date on which the officer was first removed from duty on account of pulmonary tuberculosis; or(iii)if he rendered further service, and suffered aggravation of the disability during and as a result of such service, the date of his later removal from duty on account of the disability :[*****] [Omitted by S.R.O. 309, dated 5th September, 1974]
