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Union of India - Section
Section 142 in The Navy (Pension) Regulations, 1964
142. Pension/Gratuity in cases of death in service.
- The widow of a sailor who dies in service, may be granted the following pensionary benefits, namely.| (a)If the deceased had died in the first year of his service. | Agratuity equal to two month's pay. |
| (b)If the deceased had rendered one year or over but less than fiveyears of qualifying service for pension. | Agratuity equal to six month's pay. |
| (c)If the deceased had rendered five years or over but less thanfifteen years of qualifying service for pension. | Agratuity equal to twelve month's pay. |
| (d)if the deceased had rendered fifteen years or over of qualifyingservice for pension. | Apension at half the rate of the service pension for which thedeceased had qualified on the date of his death, for a period offive years from the date following that of death. |