Section 149 in The Navy (Pension) Regulations, 1964
149. [ When commutation becomes absolute. [Substitued by S.R.O. 198, dated 9th July, 1981]
- Unless the application for commutation is withdrawn under regulation 150, commutation shall become absolute on the date on which the medical board or authority signs the medical certificate, but reduction in the amount of pension on account of commutation shall become operative from the date of payment of commuted value of pension or three months after the issue of the payment authority by the Controller of Defence Accounts (Pensions) asking the pensioner to collect the commuted value of pension, whichever is earlier.]
