Section 232(iv) in The Navy (Pay And Allowances) Regulations, 1966
(iv)if the deceased officer was unmarried and has left behind no dependants, irrespective of the value of the estate: subject to the proviso that recovery shall he made only upto the extent of difference between the net value of the assets and the ceilings stipulated in clauses (i), (ii) and (iii) above.]
