Section 132 in The Navy (Pension) Regulations, 1964
132. When payment of special family pension ceases.
(1)The payment of special family pension shall cease when the recipient ceases to fulfil the conditions of eligibility under regulation 123 or on his death, whichever is earlier.(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]
