Section 67 in The Navy (Pension) Regulations, 1964
67. Restoration of pension.
- The family pension (ordinary or special) of a widow, which was discontinued on her remarriage may be restrored in the event of her again becoming a widow [or on such marriage being annulled by divorce or desertion by the second husband] [Added by S.R.O. 161, dated 1st May, 1969], if she is otherwise qualified and if her pecuniary circumstances are such as, in the opinion of the Central Government, to justify restoration of the pension, or if, on the death of her second husband she becomes eligible for a pension under these regulations at a different rate, she may be permitted to choose either of the two pensions.
