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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(c) in The Navy (Pension) Regulations, 1964

(c)who is invalided with less than fifteen years' service, deficiency in the service qualifying for service pension or reservist pension on gratuity may be condoned by competent authority up to six months in each case.