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Union of India - Section

Section 147 in The Navy (Pension) Regulations, 1964

147. When commutation of pension is permissible.

- Pension maybe commuted at the time of retirement, or at any time subsequent thereto; but an officer who is re-employed in an emergency and whose pension is held in abeyance under regulation 16, shall not be permitted to commute any portion of his pension during such re-employment.