Section 167(2) in The Navy (Pension) Regulations, 1964
(2)Where the deceased individual was a sailor the provisional payment [* * *] [Omitted by S.R.O. 95, dated 15th February, 1975] of the family gratuity shall be adjusted in accordance with the procedure in force for adjustment of payments of Pending Enquiry Award against the final awards admissible to the family under these regulations.Section 3Sailors And Their FamiliesSub-section 1-Advance of pension
