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[Cites 0, Cited by 0] [Section 216] [Entire Act]

Union of India - Subsection

Section 216(5) in The Navy (Pension) Regulations, 1964

(5)The pensioner shall at the same time be informed of the date on which he should present himself for examination by a medical board, which in no case, shall be earlier than the actual date of retirement. The pensioner shall have the option of withdrawing his application at any time before the date fixed for examination by the medical board.