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Union of India - Section

Section 139 in The Navy (Pension) Regulations, 1964

139. Grant or continuance of children's allowance to a son after the normal age limit.

- The children's allowance may be granted to or continued in respect of a son over the age of eighteen years, if he is incapable of self support by reason of a physical or mental infirmity which arose before he attained the age of eighteen years.