Section 47 in The Navy (Pay And Allowances) Regulations, 1966
47. Married Officer.
- The expression "married officer" shall include an officer who is a widower, a divorcee, and an officer who has obtained a decree for judicial separation and having a dependent legitimate child or children or step-child or step-children or a legally adopted child or children and a married officer maintaining his divorced wife.Diving Pay (Dip Money)
