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[Cites 0, Cited by 0] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(3) in The Navy (Pension) Regulations, 1964

(3)If, in the opinion of the medical authority, some special examination is necessary which it is not in a position to carry out itself, it may, require the applicant to undergo such examination at his own expense. No refund of such expenditure shall be given by the Central Government irrespective of the result of examination.