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[Cites 0, Cited by 0] [Section 210(3)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(3)(ii) in The Navy (Pension) Regulations, 1964

(ii)In cases of pensions drawn in India, over payments made during the twelve months preceding the date of challenge in audit shall not be written off unless it is impossible to effect recovery.