Section 208(3) in The Navy (Pension) Regulations, 1964
(3)[ A public claim against a sailor, a non-public fund debt due from him or non-public fund claim which the Central Government may direct to be recovered shall be recoverable from the gratuity admissible to him widow under regulation 142.] [Inserted by S.R.O. 95, dated 15th February, 1975]
