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Pension’s Act, 1871 12. Assignments, etc., in anticipation of pension, to be void All assignments, agreements, orders, sales and securities of every kind made by the persons entitled to any pension, pay or allowance mentioned in section eleven, 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.    |
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