Section 190(4) in The Navy (Pay And Allowances) Regulations, 1966
(4)The pension shall be admissible to the recipient of the decoration till his death, and on his death to his widow who has been lawfully married to him by valid ceremony; and she shall continue to receive the pension until her re-marriage or death: l'rovided that such payment shall be continued to a widow who remarries her late husband's brother and continues to live with the deceased's other living heirs who are eligible for family pension.Explanation. - Ordinarily, the pension payable to an officer/sailor shall, on his death, be paid only to the widow who was his first wife. But with the special sanction of the Central Government, such pension may be divided equally between all the widows of the recipient, and payments to all the widows shall cease when the pension to the widow who was his first wife, ceases to payable as herein before provided.
