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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1)(i) in The Navy (Pension) Regulations, 1964

(i)the pension to the widow shall be assessed on the rank next below that in which an officer retired, in cases where an officer retired voluntarily or was compulsorily retired on account of misconduct or inefficiency before completing one year's service in the rank in which he retired ;