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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1)(ic) in The Navy (Pension) Regulations, 1964

(ic)Where an officer at the time of his death was holding an acting rank more than one step higher than the substantive rank, the benefit of acting rank shall be assessed on the highest acting rank held for at least two years.