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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Navy (Pension) Regulations, 1964

(1)A person loaned for civil Government employment, irrespective of whether he is on civil or naval rates of pay, shall be governed by the civil extra-ordinary pension rules for the purpose of an extra-ordinary pensionary award in respect of injuries received by him or on his death during such employment.