Section 172(3) in The Navy (Pension) Regulations, 1964
(3)In a case where, the documents necessary to determine entitlement to family pension are received in the office of the Controller of defence Accounts (Pensions) after a period of twelve months from the date of death or the date specified in sub-regulation (4) of regulation 205, as the case may be, the grant of arrears of pending enquiry award shall be regulated by regulation 205.
