Section 48 in The Navy (Pension) Regulations, 1964
48. Reduction of family pension in certain cases.
(a)The amount of family pension and the children's allowance admissible under these regulations shall, if the applicant is in receipt of any other pension or allowance on account of the service of the deceased officer, whether in the Indian Navy or in any other service capacity, be reduced to the extent of such other pension or allowance.(b)A pension admissible under these regulations shall remain unaffected by any pension granted under Central or any State Extraordinary Pension Rules.
