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 16] [Entire Act] Union of India - Subsection Section 16(2) in The Navy (Pension) Regulations, 1964 (2)The re-employed or recalled service shall not count for pension or gratuity; nor shall it count towards the service limits prescribed in regulation 53 for ordinary family pension.
