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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(2)(i) in The Navy (Pension) Regulations, 1964

(i)Officers. - The Naval Headquarters shall initiate action to arrange re-survey medical boards about three months prior to the date of expiry of the current award and shall also ensure that the pensioners are brought before such resurvey medical board about two months prior to the date mentioned above.