Section 12 — Assignments, etc., in anticipation of pension, to be void.

The Pensions Act, 1871
All assignments, agreements' orders, sales, and securities of every kind made by the person entitled to any pension, Pay or allowance mentioned in section 11, in respect of any money not payable at or before the making thereof, on account of any such pension, pay or allowance, or for giving or assigning any future interest therein, are null and void.

Official Hindi (PDF) ↗

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