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Union of India - Section

Section 158 in The Navy (Pension) Regulations, 1964

158. Verification of service.

- In cases where a pension or gratuity is dependent on the length of an individual's qualifying service, the Cont oiler of Defence Accounts (Pensions) or the Controller of Defence Accounts (Navy), as the case may be, shall before reporting on the claim for pension or gratuity or sanctioning the pension or gratuity, verify the service
(i)in the case of commissioned officers (including Branch List Officers), with reference to the audited Navy List; or
(ii)in the case of sailors, with reference to their service certificates.