(3)The notice referred to in sub-section (2) shall be given,—(i)in the case of a soldier in service in the Armed Forces of the Union, at any time not later than one year from the date on which he is released from the Armed Forces or is sent to the reserve;(ii)in the case of the father, mother, spouse, child or grand-child of a soldier, within one year from the date of the death of such soldier; and(iii)in the case of a seaman, within one year from the date on which he ceases to be a seaman.
