Section 145(2) in The Navy (Pension) Regulations, 1964
(2)The grant of the above gratuity shall be subject to the conditions prescribed in regulations 4, 8 and 75 and also to the following conditions :(i)the widow has not remarried a person other than the brother of the deceased;(ii)the deceased had not elected to be governed by the Pension Regulations, 1943;(iii)the widow is not in receipt of any pension or has not received any gratuity from the Central Government or any State Government or from any undertaking of such Government in which the deceased was an employee at the time of his death.
