Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] Union of India - Subsection Section 51(f) in The Central Reserve Police Force Rules, 1955 (f)Men who received neither a monthly pension, a bonus nor gratuity shall count their approved military service towards civil pension after three years satisfactory service in the force.
