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

Union of India - Subsection

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

(e)[ Family pension granted under these regulations shall remain unaffected in cases where the claimant is in receipt of another pension under the Central or State Extraordinary pension rules.] [Inserted & Substitued by S.R.O. 309, dated 5th September, 1974]