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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(1)(ii) in The Navy (Pension) Regulations, 1964

(ii)in cases where an addition to his age is recommended, the pensioner shall be informed by the Controller of Defence Accounts (Pensions) by registered post and with acknowledgment due of the board's recommendation and of the commuted value payable in view thereof.