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

Union of India - Subsection

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

(ii)Sailors. - The Commodore naval Batracks (Drafting Office) shall initiate action to arrange resurvey medical board about four months prior to the date of expiry of the current award and shall further ensure that the pensioner is brought before such resurvey medical boards about three months prior to the date mentioned above.