Section 132(2) in The Navy (Pension) Regulations, 1964
(2)[ A special family pension of a widow which was discontinued on her re-marriage with a person other than the real brother of her deceased husband, may be restored to her when her re-marriage is annulled by divorce, desertion or death of the second husband provided she is left in a destitute condition and was not in receipt of a second life award. Such cases will be submitted to the Central Government for consideration on individual merits.] [Substitued by S.R.O. 22, dated 1st January, 1968]
