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[Cites 0, Cited by 0] [Section 166(1)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(1)(ii) in The Navy (Pension) Regulations, 1964

(ii)The Controller of Defence Accounts (Navy) will inform the Ministry of Defence, Naval Headquarters and the Controller of Defence Accounts (Pensions) of the action taken under clause (i). He will also indicate the amount of family gratuity if any, paid, on the last pay certificate of the deceased officer issued to the Controller of Defence Accounts (Pensions), for eventual adjustment.