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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3) in The Navy (Pension) Regulations, 1964

(3)The term "child" used in the above or any other regulation in this sub-section, in respect of special family pensionary awards, shall be deemed to include such a child born out of a marriage after discharge or invalidment of the individual.]