Section 143 in The Navy (Pension) Regulations, 1964
143. Pension in cases of death after discharge.
- The widow of a sailor who had rendered fifteen years or over of qualifying service in the Indian Navy for pension, and who dies within five years of discharge or invaliding, may be granted a pension at half the rate of the service pension which was granted to the deceased or to which he was entitled, as the case may be. The pension shall be payable from the date following that of the death of the deceased till the expiry of a period of five years from the date of his discharge or invaliding, as the case may be.
