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

Union of India - Subsection

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

(b)Where, however, the pecuniary circumstances of a claimant in receipt of another pensions are such that the operation of clause (a) is likely to cause undue hardship, the case shall be considered by the Central Government on merits whose decision thereon shall be final.