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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Navy (Pension) Regulations, 1964

(3)Disability element of Pension, Constant Attendant Allowance and Special family pensionary awards on account of disablement or death due to re-employed or recalled service shall be at the same rates and subject to the same general conditions as are applicable to the case of an officer on the active list.