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[Cites 0, Cited by 0] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(iv) in The Navy (Pension) Regulations, 1964

(iv)cases where the deceased sailor was in receipt of a disability pension or was admitted to such pension posthumously and the cause of death is accepted by the competent authority as attributable to or aggravated by his service.