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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in The Navy (Pension) Regulations, 1964

(a)In special circumstances specified hereunder, the competent authority may withhold, suspend or discontinue in full or in part the pension (including commuted value thereof which has not been paid), children's allowance or gratuity (including Death-cum-Retirement Gratuity), to be granted or granted to an individual. In exceptional cases, payment of part or whole of the pension, allowance or gratuity withheld or suspended may, by order of the President, be made to the wife or other dependent(s) of the pensioner.