Section 138 in The Navy (Pension) Regulations, 1964
138. When the payment of children's allowance ceases.
(1)The payment of children's allowance shall cease(a)subject to the provisions of regulation 139 in the case of a son, on attaining the age of eighteen years, and(b)in the case of a daughter, on her attaining the age of sixteen years or on marriage, whichever is later.(2)A married daughter in receipt of children's allowance shall surrender such allowance if she becomes eligible for a special family pension under these Regulations in respect of the death of her husband.
