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[Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(3)(b) in The Navy (Pension) Regulations, 1964

(b)if definite information, duly verified, is received through service sources, the local civil authorities or Sailors', Soldiers' and Airmen's Board or officers of recruiting organisation, [regarding the death of the recipient of his ineligibility for a special family pension.] [Substitued by S.R.O. 95, dated 15th February, 1975.]