Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 97] [Entire Act] Union of India - Subsection Section 97(12) in The Navy Act, 1957 (12)The president of a court-martial shall be named by the authority ordering the same or by any officer empowered by such authority to name the president.
