Section 150(2) in The Navy (Pension) Regulations, 1964
(2)in a case falling under clause (ii) or clause (iii) of sub-regulation (1), the withdrawal of application shall be made by written notice, despatched within fourteen days of the date on which the officer receives intimation of the modified table or of the recommendation of the medical board and of the commuted value payable in view thereof, as the case may be.
