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[Cites 0, Cited by 0] [Section 177(3)] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(3)(C) in The Navy (Pension) Regulations, 1964

(C)All other cases shall be submitted for orders of the Central Government. Pending such orders, the arrears of family pension and children's allowance to the extent of the amount paid as pending enquiry award shall be withheld from the recipient of the family pension and children's allowance. If the amount paid as pending enquiry award exceeds the arrears of family pension and children's allowance admissible, the balance shall be recovered from the family pension and children's allowance in instalments not exceeding one-third of the pension. Final adjustment shall be made on receipt of orders of the Central Government.