Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 208] [Entire Act] Union of India - Subsection Section 208(2) in The Navy (Pension) Regulations, 1964 (2)A public claim or non-public fund debt, shall not be recovered from the disability pension of an officer or sailor, except under the special orders of the Central Government.
