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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1)(iv) in The Navy (Pension) Regulations, 1964

(iv)the officer survived his marriage by at least one year, unless it can be shown that he was manifestly in good health at the time of his marriage and that his death due to a disease or injury resulting from causes not within his control;