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[Cites 0, Cited by 0] [Section 227(4)] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(4)(a) in The Navy (Pension) Regulations, 1964

(a)if the applicant is a person residing in Nepal and drawing a pension through the Indian Embassy in Nepal, the competent medical authority shall be the medical officer of the Indian Embassy in Nepal. To avoid inconvenience the medial examination of an applicant who is resident of Nepal may be carried out at the Central Coordination Board Hospital in Nepal or the Check Post Hospital at Dhankutta. In such cases the medical report shall be reviewed by the medical officer of the Indian Embassy, Nepal, if the commuted amount exceeds rupees twenty five per month;