Section 219(2) in The Navy (Pension) Regulations, 1964
(2)[ The capitalised value shall be paid as under :] [Substitued by S.R.O. 95, dated 15th February, 1975](i)Pensioners residing in India as well as those residing outside India who have not been permitted to draw their pension outside India-The capitalised value shall be payable in India but pensioners residing outside India shall have to make their own arrangements for its transfer to the foreign country concerned.(ii)Pensioners residing outside India, who have been permitted to draw their pension in a foreign country-Payment of capitalised value shall be made through the Indian Mission.
