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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(3)(c) in The Navy (Pension) Regulations, 1964

(c)[ Family pension under these regulations shall not be abated or discontinued by the grant of a pension under the Central or State (Extraordinary) Pension rules. A special family pension under these regulations and an extraordinary pension under the civil rules in respect of the same person will not, however, be admissible.] [Substitued by S.R.O. 161, dated 1st May, 1969]