Section 13 in The Navy (Pension) Regulations, 1964
13. Interpretation.
- In this Chapter:(a)'late entrant' means an officer who on reaching the prescribed age for compulsory retirement completes or who, but for his retirement on account of a disability, would have completed fifteen years but not twenty years of commissioned service qualifying for pension:-Explanation. - In the case of an officer on the general list, service in the general list shall alone be counted for the fifteen years limit.(b)'officer' means a commissioned officer.
