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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(b) in The Navy (Pension) Regulations, 1964

(b)in the case of children's allowance special or ordinary, also if the child is an appretice receiving not more than a normal wage or if the child is incapable of self-support by reason of mental or physical infirmity which arose before it attained the age of eighteen years and is in distressed circumstances.