Section 2(h) in The Navy (Pension) Regulations, 1964
(h)"Pension Regulations, 1943" means the pension regulations for the Indian Navy and other related orders applicable as on the 31st May, 1953;(hh)[ Qualifying active service means all service which under any general or special orders qualifies for pension.] [Inserted by S.R.O. 309, dated 5th September, 1974]
