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Union of India - Section

Section 91 in The Navy (Pension) Regulations, 1964

91. Reservists in receipt of service pension.

(1)A reservist who is in receipt of a service pension shall continue to draw such pension in addition to the retaining fee admissible to him while he is in the reserve, or the normal pay and allowances admissible for the duration of the periodical training, as the case may be.
(2)Service in the reserve shall not qualify for any higher pension or for gratuity.